ARUN KUMAR GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred as Cr.P.C.) has been filed by the petitioner Arun Kumar Gupta (complainant) for quashing the order dated 17.10.2018 passed in Criminal Case No. 0101210/2014, arising out of Case Crime No. 515/2014, (State of UP Versus Alok Kumar Gupta), under Sections 465, 420, 468, 471, 504, 506, 406 of the Indian Penal Code, 1860 (hereinafter referred as I.P.C.), Police Station Hazratganj, District Lucknow and seeking a direction for early disposal of the matter pending before the Chief Judicial Magistrate, Lucknow.

(2.) In short, the facts necessary for disposal of this petition are as follows:

(3.) Heard the counsel for both the sides.