Amar Singh Chauhan, J. - (1.) Heard Sri R.N. Yadav, learned counsel for the applicant, learned AGA and perused the material on record. None appears on behalf of the opposite party no. 2 even in the revised list.
(2.) The applicant, Mukesh Updhyay, through this application moved under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with a prayer to quash the entire criminal proceedings as well as charge sheet dated 26.6.2010 in Criminal Case No. 1564 of 2010 (State Vs. Mukesh) under Sections 420, 467, 468 and 471 IPC, P.S. Khutahan, District Jaunpur and summoning order dated 21.8.2010 passed by Judicial Magistrate-IInd, Jaunpur and stay the further proceedings of the aforesaid case. The facts which are requisite to be stated for the adjudication of this application are that the first information report was lodged by the opposite party no. 2 on 19.5.2010 with the allegation that the applicant has issued a copy of extracts of family register mentioning the date of birth 13.12.1966 in place of 13.12.1956 of the opposite party no. 2. The applicant being a Gram Vikas Adhikari in order to provide undue benefit issued the extracts of family register with the result that Mutation Case No. 428 of 1996 (Loknath and others Vs. Yusuf) was allowed and the name of the Loknath and others were got mutated and the another Mutation Case No. 358 of 1999 (Nirmala Vs. Yusuf) was rejected. The investigating officer after concluding the investigation submitted the charge sheet.
(3.) Feeling aggrieved, the applicant moved this application before this Court.;