Anil Kumar, J. - (1.) Matter is taken up in the revised list. None present on behalf of the respondent no.2.
(2.) Heard learned counsel for the applicant, learned AGA appearing for the State and perused the record. By means of the present petition under Section 482 Cr.P.C., applicant/Jai Prakash Maurya has prayed for quashing the entire proceedings of Criminal Case No.1049 of 2012 "State vs. Jai Prakash Maurya" arising out of Case Crime No.75 of 2012 under Section 379, 411 I.P.C. relating to Police Station-Kakori, District-Lucknow, pending in the Court of learned Additional Chief Judicial Magistrate-V, Lucknow as well as charge sheet No.71 of 2012 dated 10.04.2012 submitted by the Investigating Officer in the aforesaid case.
(3.) Undisputed facts of the present case are that in the village situated at Mandauli, Tehsil-Malihabad, District-Lucknow, there is a land recorded as Gata Nos.95 and 96 in the revenue record, belong to the Gaon Sabha on which 40 trees were standing.;