- (1.) Heard learned counsel for the applicant and learned A.G.A. representing the State Perused the records.
(2.) The applicant, by means of this application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with prayer to quash the impugned charge sheet dated 24.01.2010 submitted in Criminal Case No.174 of 2010 under Sections 498-A, 323, 504, 506 IPC and 3/4 D.P. Act, Police Station Mahrauli, District Lalitpur pending in the Court of Additional Chief Judicial Magistrate, Mahrauli, Lalipur.
(3.) This case has been taken up today as a mentioned case. The learned counsel for the applicant making mention was directed to inform the learned counsel for the opposite party no.2 that this case shall be taken up at 12.00 noon. Learned counsel has stated at bar that when he informed Ms. Ruchika Jain, learned counsel opposite party No.2, she stated that she had no futher instructions from her client i.e.opposite party No.2 since long.;