Karuna Nand Bajpayee, J. - (1.) Supplementary affidavit filed today in the Court on behalf of applicant is taken on record.
(2.) This application u/s 482 Cr.P.C. has been moved on behalf of applicant seeking the quashing of charge-sheet as well as entire proceedings of Case No.1714 of 2005 (State vs. Aadesh Kumar) arising out of Case Crime No.151 of 2005, u/s 406, 504, 506 I.P.C., pending in the court of A.C.J.M., Ghaziabad.
(3.) Heard learned counsel for the applicants and learned A.G.A. None present on behalf of opposite party no.2. 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 with the assistance of the learned AGA representing the State.;