GHAN SHYAM VAISH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Abdul Rafey Siddiqui, learned counsel for the petitioners and Sri Anil Kumar Tiwari, learned counsel for private opposite party as well as learned AGA for the State.

(2.) BY means of the petition under section 482 Code of Criminal Procedure (for short ''Cr.P.C.") having Criminal Misc. Case No. 692 of 2013 the petitioners have prayed for quashing of the order dated 11.02.2013 passed by the Chief Judicial Magistrate, Faizabad in Case No. 6450 of 1997 State Vs. Shiv Shanker and others arising out of case crime no. 167 of 1997 under sections 498A,504,506 IPC and 3/4 D.P.Act P.S. Kotwali Nagar, Faizabad, whereby the application moved by the petitioners on 5.12.2012 for recalling of the order dated 03.10.2012 has been rejected and also the order dated 3.10.2012, by means of which the court fixed the case for statement under section 313 Cr.P.C.

(3.) BY means of the petition (U/s 482 Cr.P.C.) having Criminal Misc. Case No. 2148 of 2014 the petitioner Ghan Shyam Viash has prayed for quashing of the impugned order dated 29.4.2014 passed by the Chief Judicial Magistrate, Faizabad in Case No. 6450 of 1997 State Vs. Shiv Shanker and others arising out of case crime no. 167 of 1997 under sections 498A,504,506 IPC and 3/4 D.P.Act P.s. Kotwali Nagar, Faizabad, whereby the application for recall of witness has been rejected.