- (1.) Quashing of proceedings under Section 145 Cr.P.C. is sought on the ground that the matter is pending in the civil Court. There was a stay of passing of final order and at this stage, no useful purpose will be served by continuing proceedings under Section 145 Cr.P.C., which shall be treated as closed without prejudice to the rights of the parties to contest the matter in the civil Court in accordance with law.
(2.) Disposed of.;