- (1.) Heard Sri Sanjeev Kumar Pandey, learned counsel for the applicants and learned A. G. A. for the State of U.P.
(2.) This application under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as " Cr.P.C .") has been filed praying for quashing charge sheet dated 03.08.1994 as well as entire proceedings of Case Crime No.2218 of 1997 ( State vs. Subhash Chandra Jain and others ) under Sections 406 , 420 , 120-B IPC pending in the Court of Chief Judicial Magistrate, Etah and also to stay Non Bailable Warrant of arrest (hereinafter referred to as "N.B.W.") issued against applicants.
(3.) In absence of any counsel appearing for applicants, another Bench of this Court i.e. Hon'ble Rajesh Dayal Khare, J, vide order dated 07.09.2010 had disposed of this application and thereafter vide order dated 07.01.2019 passed on Criminal Misc. Recall Application No.02 of 2018, order dated 07.09.2010 has been recalled and that is how this application has come up before this Court.;