ROOP NARAIN MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) 2. Subsequent to filing of the charge -sheet and before the Magistrate could take cognizance, the petitioner came in Section 482 Cr.P.C. (No. 1007 of 1998) for termination of the proceedings against him and also sought the stay of the proceedings on which, the Hon'ble High Court on 1 -2 -1999 passed the following order: