ZAKIR ALIAS JAVED Vs. STATE OF UP

JUDGEMENT

(1.) In the revised list none is present on behalf of respondent No. 2. Learned counsel for the applicant and learned AGA are present.

(2.) Zakir @ Javed has approached this Court invoking this Court's inherent power under Section 482 Cr.P.C. with the prayer that proceedings of Case No. 6592 of 2005 (State v. Haji Kamal and another) relating to Crime No. 487 of 2005, under Section 366 I.P.C., Police Station-Civil Lines, District-Rampur pending in the court of Chief Judicial Magistrate, Rampur be quashed. Interim prayer is for stay of the aforesaid proceeding pendente lite this Criminal Misc. Application.

(3.) Shorn of unnecessary details and stated briefly, the facts of the present application are sketched below.