RAVINDRA SRIVASTAV Vs. STATE OF U P

JUDGEMENT

(1.) This application under Section 482 Cr.P.C. seeks the quashing of order dated 28.11.2011 passed by Additional District and Sessions Judge, Court No.3, Jaunpur in bail application No. 1414 of 2011 in as much as it contains the direction to initiate disciplinary administrative action against the applicant with regard to his conduct displayed during the course of investigation in case crime no. 760 of 2011, u/s 363, 366 and 376 I.P.C., P.S. Kotwali, district Jaunpur.

(2.) Heard Sri Abhishekh Kumar Yadav, advocate holding brief of Sri R.N. Yadav counsel for the applicant as well as learned A.G.A. and perused the record.

(3.) Notices were issued to opposite party nos. 2 and 3 and the office report reveals that they have been served also. But none has appeared to represent them nor any power on their behalf has been filed. Even the State has not filed any counter affidavit.