ARVIND KUMAR MISHRA-I,J. - (1.) Heard learned counsel for the applicant and learned AGA for the State.
(2.) This application under Section 482 Cr. P.C., 1973 has been filed for quashment of the Charge-Sheet No. 64 of 2011 dated 12.05.2011 as well as whole proceedings in Criminal Case No. 1295 of 2011 and Case Crime No. 55 of 2011 and order dated 13.07.2011 passed by Judicial Magistrate, Kaushambi under Section 6 of the United Provinces Special Powers Act, 1932, Police Station-Pipari, District Kaushambi, State v. Vinay Kumar Yadav and others , pending in the court of Judicial Magistrate, Kaushambi.
(3.) It has been submitted precisely that Section 6 of the United Provinces Special Powers Act, 1932 is not applicable in view of notification of the Government, which Notifications are numbered 3220/VII-B-554-1934, dated 10.5.1954 and Notification No. 3320-D(1)/VII-B-554-1954, dated 14.5.1954, reveal that district-Kaushambi and district-Allahabad have not been included in all 31 districts, wherein specific names of the districts have been described (in aforesaid notifications).;