Saurabh Shyam Shamshery, J. - (1.) Nobody is present to press the present application even in the revised reading of the cause list. Learned Additional Government Advocate is present for the State.
(2.) I have perused the records.
(3.) The present application has been filed under Section 482 Cr.P.C. for quashing of the proceedings of Case No. 4615 of 2006 (State vs. Raghunath and others) under Section 33(c) of the Indian Forest Act, 1927 and Section 2 of the Forest (Conservation) Act, 1980 pending before the Additional Chief Judicial Magistrate 1st, Shahjahanpur.;