Karuna Nand Bajpayee, J. - (1.)This application u/s 482 Cr.P.C. has been filed seeking the quashing of charge sheet No.317 of 2005 dated 6.9.2005 submitted against the applicant u/s 506 I.P.C. in pursuance of F.I.R. dated 8.8.2005 registered as Case Crime No.469 of 2005, Police Station-New Agra, District-Agra, pending in the Court of Special Chief Judicial Magistrate, Agra.
(2.)List has been revised. Learned counsel for applicant is present along with learned A.G.A. But despite repeated calls none has appeared on behalf of opposite party no.2. This application is of year 2005. In the wake of heavy pendency of cases in this Court where dockets are already bursting on their seams there is no justifiable reason to further procrastinate the matter. This Court, therefore, deems it fit to proceed in the matter on the basis of the record and taking assistance of the learned A.G.A. representing the State.
(3.)Heard learned counsel for applicant.