Shashi Kant, J. - (1.) In view of the order proposed to be passed there is no need to issue notice.
(2.) Heard Shri Shubham Tripathi, learned counsel for the applicant and Shri Jai Prakash, learned A.G.A. for the State of U.P.
(3.) This application under Section 482 Cr.P.C. has been filed by the applicant for quashing the order dated 14.01.2019 passed by the Judicial Magistrate, Bahraich in Case No. 2174 of 2018, Mata Prasad v. Shiv Prasad.;