MAHENDRA DAYAL, J. - (1.) Heard Shri Rishad Murtaza, learned counsel for the applicant, learned AGA for the State and perused the record.
(2.) This application under Section 482 Cr.P.C., 1973 has been filed for quashing of the proceedings of Case No. 15 of 2017, State v. Ashok Kumar Yadav and others, under Sections 107/116 Cr.P.C., relating to Police Station Kotwali Nagar, District Faizabad, pending in the court of City Magistrate, Faizabad. The applicant has also prayed for quashing of the notice dated 17.1.2017, issued by the City Magistrate, Faizabad, under Section 111 Cr.P.C., 1973 so far as the same relates to the applicant and the impugned order dated 21.2.2017, passed by the Sessions Judge, Faizabad, in Criminal Revision No. Nil of 2017.
(3.) It has been submitted by the learned counsel for the applicant that the applicant is an Associate Professor and Head of the Department of Faculty of Commerce in K.S. Saket P.G. College, Ayodhya, District Faizabad. He is serving in the aforesaid college since last about 27 years. He had been associated with several non political social, educational and academic organizations at National and State level. He has also been awarded by the Government Organizations and Semi Government Organizations. He commands very good reputation for his academic and social services. He was nominated as Coordinator by the Chief Election Officer, U.P. in the year 2012 and he had been working hard in the same capacity till General Election of 2017.;