MIRZA AFSAR BEG Vs. STATE OF U.P.

JUDGEMENT

(1.) Three Photocopies of the orders passed by this Court in 482 Cr.P.C. Application as well as in the two Writ Petitions filed by the applicants are produced by the learned counsel for opposite party no.2/complainant, which is taken on record.

(2.) Heard Sri Ashok Kumar Srivastava, learned counsel for applicant and Sri Zafar Abbas, learned counsel for opposite party no.2/complainant.

(3.) This 482Cr.P.C. application has been filed to set aside the order dated 16.8.2010 passed by the IVth Fast Track Court, Jaunpur in Criminal Revision No.281/2010 and consequential criminal proceeding arising out by complaint case no.412 of 2010 (Tariq Ayoob Vs. State) u/ss 386, 504 & 506 Police Station Shahganj District Jaunpur pending in the Court of Additional Chief Judicial Magistrate Ist District Jaunpur.