- (1.) This Criminal Misc. Application under Section 482 Cr.P.C. has been preferred with prayer to quash the entire proceeding of Case No. 3363 of 2012 (State Vs. Mauni Baba), under Sections 363 and 366 I.P.C., Police Station-Highway, District-Mathura pending in the court of Additional Chief Judicial Magistrate, Mathura and stay the further proceedings.
(2.) I have heard learned counsel for the parties.
(3.) Learned Senior counsel Shri A.B.L. Gour, has submitted that since the continuance of the proceedings would be an abuse of the process of the court, hence no useful purpose would be solved in continuing with the proceedings of Case No. 3363 of 2012 (State Vs. Mauni Baba) under Section 363 and 366 I.P.C., Police Station-Highway, District Mathura.;