- (1.) Shri Vinay Kumar Srivastava, Advocate filed Vakalatnama on behalf of opposite party no.2, which is taken on record.
(2.) Heard learned counsel for the applicants, learned A.G.A. for the State as well as learned counsel for the opposite party no.2 and perused the record.
(3.) The present application under Section 482 Cr.P.C. has been moved for staying the further proceedings of the case no.7621 of 2013 (State Vs. Dinesh Chandra Dubey), under Sections 467, 468, 471, 419, 420 IPC, P.S. Vindhyachal, District Mirzapur, pending before the Chief Judicial Magistrate, Mirzapur.;