BALA KRISHNA NARAYANA,J. - (1.) By means of this application under Section 482 Cr. P. C. the applicants Rasheed Khan and Syed Waqar Alam have invoked the inherent jurisdiction of this Court with a prayer to quash the impugned order dated 28.1.2017 passed by the Additional. Sessions Judge / Special Judge (Prevention of Corruption Act), Court No. 2, Gorakhpur in Criminal Revision No. 558 of 2014; Mahesh Khemka Versus State of U. P., arising out of Case Crime No. 43 of 2007, under Sections-147, 295, 297, 436, 506 and 153 A I. P. C., P. S.-Kotwali, district-Gorakhpur (filed as Annexure 1 to the affidavit accompanying this application).
(2.) Heard Sri S. F. A. Naqvi, assisted by Sri F. Husain, learned counsel for the applicants, Sri Raghvendra Singh, learned Advocate General, State of U. P. assisted by Sri Abhishek Singh, Advocate, Sri Manish Goyal, Sri Vinod Kant, learned Additional Advocates General and Sri A. K. Sand, learned A. G. A.-I for the State of U. P.
(3.) As the facts of the case are not in dispute, Sri Raghvendra Singh, learned Advocate General appearing for the State of U. P. has very candidly stated at the Bar that he does not propose to file any counter affidavit and hence with the consent of learned counsel for the parties, this case is being decided finally at the admission stage itself.;