Shamsher Bahadur Singh, J. - (1.) Heard Sri Arun Sinha, learned counsel for the applicant and Sri Shivnath Tilhari and Sri Digvijay Singh, learned AGA for the State.
(2.) As per office report dated 02.09.2004, notice was issued to opposite party no.2 on 19.07.2004 and his mother had received notice but no one has filed power on behalf of opposite party no.2 to argue the case.
(3.) This application under Section 482 Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.') has been filed for quashing of entire proceedings of Criminal Case No.2218 of 2002 (State of U.P. v. S.P. Singh and another) arising out of Case Crime No.377 of 1999, under Sections 304, 201, 191, 192, 418, 464, 468 and 120B IPC, P.S. Mahanagar, District Lucknow as well as charge sheet No.351A of 2001 submitted in the aforesaid case which is pending before the Chief Judicial Magistrate, Lucknow.;