BRIJENDRA NATH DWIVEDI Vs. STATE OF U.P.

JUDGEMENT

(1.) Today the matter is listed alongwith Criminal Misc. 4th Bail Application No. 37254 of 2013, Surendra Nath Dwivedi v. State of U.P., before this Court by the orders of Hon'ble the Chief Justice, which has also been nominated to this Bench vide order dated 18.4.2014 and the matters are listed in the daily cause list at serial No. 49.

(2.) The applicant, through the present application under Section 482, Cr.P.C., has invoked the inherent jurisdiction of this Court with a prayer to quash the entire proceedings of S.T. No. 1020 of 2008, State v. Brijendra Nath Dwivedi and others, pending in the court of Additional Sessions Judge, F.T.C. No. 2, Kanpur Nagar or in alternative direction may be issued to the trial court to decide the discharge application of the applicants and appropriate order may be passed.

(3.) Heard Sri P.K. Singh, learned counsel for applicants and Sri Rajiv Lochan Shukla, learned counsel appearing on behalf of complainant/opposite party No. 2 and Sri R.K. Maurya, learned A.G.A. for the State.