(1.) Heard learned counsel for the petitioner, learned A.G.A. for the State and perused the material available on record.
(2.) No notice is issued to private respondents in view of the order proposed to be passed today, however, liberty is reserved for private respondents to apply for variation or modification of this order if he feels so aggrieved.
(3.) This writ petition is preferred with a prayer to quash the order dated 23.6.2008 passed by Chief Judicial Magistrate, Lalitpur and order dated 30.6.2010 passed by Addl. Sessions Judge, Lalitpur.