- (1.) This application under Section 482 Cr.P.C. has been moved by the Judicial Officer Sri Krishna Kumar, presently posted as Chief Judicial Magistrate, Chitrakoot, with the prayer to expunge/ quash the strictures/adverse remarks passed against him by this Court while disposing of Criminal Misc. Application U/s 482 Cr.P.C. No. 43295 of 2012, Smt. Renu Maurya and another Vs. State of U.P. and another, Police Station Pannuganj, District Sonbhadra. The second prayer made by the applicant is to take stern action against the opposite parties nos. 3 and 4 for playing fraud upon the Court and to award adequate compensation to the applicant.
(2.) At the very outset learned counsel for the applicant submitted that he does not want to press his second prayer and limits himself only to the first prayer i.e. expunction of adverse remarks passed against the applicant.
(3.) Heard Sri Akhilesh Tripathi, learned counsel for the applicant, learned AGA for the State and Mr. Manish Goyal, learned Special Counsel appearing for the High Court. Perused the record.;