PANKAJ BHATIA,J. - (1.) Heard Sri Anupam Mehrotra, Advocate on behalf of the applicant. No one appears for the opposite party no. 2. I have also heard learned AGA for the State.
(2.) The present petition has been filed seeking quashing of Case No. 8737 of 2015 (Dr. Nutan Thakur v. Sri N.K. Mehrotra) pending in the Court of Chief Judicial Magistrate, Lucknow for the offences allegedly committed by the applicant as Lokayukta, U.P. under Sections 166, 167, 195, 195-A, 196, 200, 211, 219, 500 I.P.C.
(3.) The brief facts, giving rise to the present application under Section 482 Cr.P.C., are as under:-;