Prabhat Chandra Tripathi, J. - (1.) Case called out. Sri Kuldeep Kumar, learned counsel for the revisionist and Sri L.D. Rajbhar, learned A.G.A. for the State of U.P. are present. None responds on behalf of the opposite party no.2.
(2.) Learned counsel for the revisionist has stated that in Application U/s 482 No.23466 of 2010 (Virendra Pal Sigh v. State of U.P. & another) Co-ordinate Bench of this Court by it's order dated 21.07.2010 has ordered as follows: "Till the next date of listing, further proceedings of Complaint Case No.1719 of 2007 and Case No.152 of 2007, under Sections 420, 467, 568, 218/34 IPC, P.S. Kotwali Dehat, District Bulandshahar shall remain stayed against the applicant only." It has been argued by the learned counsel for the revisionist that the present revision has been filed regarding the same set of incident and the similar order may also be passed by this Court.
(3.) Learned counsel for the revisionist has placed reliance upon the judgement of this Court in Ramesh Chandra Bhatia v. State of U.P. [2012 (76) ACC 985] .;