- (1.) Heard Sri Sanjai Singh, learned counsel for applicant and learned A.G.A. for State of U.P.
(2.) Applicant has invoked jurisdiction of this Court under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as " Cr.P.C .") with a prayer to quash order dated 22.3.2005 passed by Additional Civil Judge (Senior Division)/ Ist Additional Chief Judicial Magistrate, Jaunpur summoning applicant to face trial under Sections 419 , 420 IPC.
(3.) It is stated that first information report was lodged against applicant as Case Crime No.C-11 of 2003 in which final report was submitted stating that no evidence was found that any offence under Sections 419 , 420 , 467 , 468 IPC, as alleged in the FIR, has been committed by applicant. However, Magistrate has not accepted final report and vide order dated 22.3.2005 summoned applicant to face trial under Sections 419 , 420 IPC.;