KAMLESH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) The applicant has approached this Court by way of moving application under Section 482 Cr.P.C. with the relief to quash the impugned order dated 6.2.2014 passed by the Additional Chief Judicial Magistrate VI, Varanasi, in Criminal Case No.1454 of 2012 (State Vs. Kamlesh Kumar) arising out from Case Crime No.334 of 2007, under Sections 419, 420, 467, 468 I.P.C. Police Station Shivpur, District Varanasi.

(2.) Heard learned counsel for the applicant and learned AGA for the State.

(3.) By the impugned order, the trial court while exercising powers under Section 311 Cr.P. C. has summoned the documents relating to the selection of the applicant, as also Anandeshwar Pandey, General Secretary of the U.P. Olympic Association.