- (1.) Heard learned Counsel for the applicant, learned Counsel for opposite party No. 2 and learned AGA.
(2.) Learned Counsel for opposite party No. 2 submits that he does not want to file a counter affidavit in this case and this application may be disposed of at this stage itself on the basis of the material in the application under Section 482 Cr.P.C.
(3.) The application has been moved with a prayer for quashing the criminal proceedings in Case No. 4230 of 2007, based on charge-sheet No. 138 of 2007 in Case Crime No. 327 of 2007: State v. Ram Prakash Kanodia and Ors., under Sections 406, 504, 506 IPC, PS Kotwali, District Kanpur Nagar, pending in the Court of Special CJM, Kanpur Nagar and order dated 7.1.2008 issuing a non-bailable warrant against applicant No. 1, Smt. Shail Kanodia, passed by the same court.;