- (1.) Counter-Affidavit has been filed on behalf of the Union of India today, which is taken on record. Learned counsel for the applicant states that since there is no dispute on facts, he does not wish to file rejoinder-affidavit and, therefore, the matter be heard finally.
(2.) Heard Sri Deepak A. Masih assisted by Ms. Manreet Kaur and Sri Ashok Pandey for the applicant; Sri P.S. Sisodia for the Union of India; Sri Akhilesh Singh, Government Advocate, for the State respondents; and perused the record.
(3.) By this application, the applicant has prayed for quashing of the order dated 22.11.2013 passed by the Judicial Magistrate-II, Allahabad in Case No. 1334 of 2013 by which the court below held that there is no legal bar to proceed further against the applicant for offences pertaining to Case Crime No. 08 of 1988, under Section 307 I.P.C. and Case Crime No. 11 of 1988, under Section 25 Arms Act, concerning P.S. Georgetown, Allahabad and after holding as above, fixed a date for the committal proceeding.;