- (1.) Vakalatnama filed by Sri R.P.S. Chauhan Advocate and Sri Pushpa Raj Singh Advocate on behalf of respondent no.2 is taken on record.
(2.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of orders dated 1.6.2016 and 14.6.2016 in Case No. 442 of 2015 arising out of Case Crime No.155 of 2012 State of U.P. Vs. Achal Singh and others u/s 395, 427, 506 IPC P.S. Auang district Fatehpur pending in the Court of ACJM Court no.10, District Fatehpur.
(3.) Heard applicants' counsel as well as the counsel for the opp.party no.2 and learned AGA.;