Amar Singh Chauhan, J. - (1.) Rejoinder affidavit filed on behalf of the applicant is taken on record.
(2.) Sri Pulak Ganguli, learned counsel for the applicant, learned AGA for the State and Sri Manoj Kumar Chandel, learned counsel for the informant/opposite party no. 2 are present.
(3.) Applicant, Manzoor Ahmad, through this application under section 482 Cr.P.C. has invoked the inherent jurisdiction of the Court with a prayer to quash the orders dated 07.5.2005 and 26.4.1999 pending before the Chief Judicial Magistrate, Mau and entire proceeding of Case No. 1308 of 1999 (State of U.P. vs. Manzoor Ahmad), Police Station Mohammadabad, District Mau whereby the applicant Manzoor Ahmad was summoned to face the trial under section 302 IPC.;