Ramesh Sinha, J. - (1.) As per Office report dated 6.2.2018, the present 482 Cr.P.C. application along with Crl. Misc. 482 Cr.P.C. Application Nos. 7761 of 2007, 2469 of 2007 and 7761 of 2007 have been put up before Hon'ble The Chief Justice for nomination and Hon'ble The Chief Justice vide order dated 6.2.2018 has nominated the present case along with connected case to this Bench, hence the same has come up before this Court in the daily cause list at Serial No. 14.
(2.) A preliminary objection has been raised by Sri P.C. Srivastava, learned counsel appearing on behalf of opposite party no. 2 drawing the attention of the Court towards the prayer made in the aforesaid four 482 Cr.P.C. Applications filed by the applicants praying for quashing of the proceedings pending against them for the same cause of action at regular intervals to which Sri Prem Prakash Yadav refuted and stated that all the four 482 Cr.P.C. applications have been filed by the applicants for different cause of action, hence it is necessary to examine the prayer made in all the four 482 Cr.P.C. applications filed by the applicants, thus the Court proceeds to examine the prayer of all the four 482 Cr.P.C. applications.
(3.) It appears from the record that Crl. Misc. 482 Cr.P.C. Application No.2469 of 2007 which was preferred by two accused persons, namely, Smt. Vijma Yadav and Pakmakar Rai with following prayer:- By means of present 482 Cr.P.C. application, the applicants have prayed for quashing the proceedings of criminal case no. 3147 of 2005 (Smt. Shashi Devi vs. Mool Chand and others) pending before the Additional Chief Judicial Magistrate, (Court No. 2), Allahabad.;