Karuna Nand Bajpayee, J. - (1.) This application under Section 482 Cr.P.C. has been filed with the prayer to quash the impugned order dated 20.9.2018 passed by learned Additional District Judge,Court No. 10, Kanpur Dehat in Criminal Revision No. 13 of 2015, Vishram Singh vs. Naresh Singh @Dhyan Singh and others, rejecting the application No. 8Ga 2 and 19Ga 2 filed by the applicant under Sections 145 and 146 Cr.P.C.
(2.) Heard learned counsel for the applicant and learned A.G.A. for the State. Perused the record.
(3.) The matter and issues involved in this case are purely legal in nature. Ordinarily this Court would have issued notices to the opposite party no. 2 before passing any final orders. But that course could have been quite detrimental to the interest of both the parties as in that situation the proceedings of the lower court had to be stayed. In the wake of heavy pendency of the cases in this Court it would not have been likelihood for this matter to be taken up at at any early date and the matter would have dragged for indefinite period of time. As this Court finds that the issues involved are absolutely legal in nature and the order passed by the lower revisional court is patently in the teeth of the law this Court deems it proper in the interest of justice to straightaway decide this matter without issuing notices to the opposite party no.2.;