RAM NIWAS AWASTHI Vs. STATE

JUDGEMENT

(1.) In compliance of the order dated 9.2.2001 passed by this Court, Petitioner No. 2-Smt. Alka Awasthi and opposite party No. 2- Saurabh Misra are present in person before this Court.

(2.) Heard Sri Y.K. Sharma, learned counsel for the petitioner, Sri Saurabh Misra, in person-opposite party No. 2 and the learned Additional Government Advocate for the State.

(3.) By the instant petition under Section 482 Cr.P.C. the petitioners have prayed for quashing the entire proceeding in the Case No. 2821 of 2007 relating to Case Crime No. 98(A)/2002, under Sections 147, 148, 323, 504, 506, 427 I.P.C. of Police Station Kaisarbagh District Lucknow pending before the learned Special Chief Judicial Magistrate (Custom), Lucknow.