(1.) R. K. Rastogi, J. This is an application under Section 482 Cr. P. C for quashing the order dated 30-3-2007 passed by the Chief Judicial Magistrate, Kushi Nagar at Padrauna in case Crime No. C-2 of 2003, State v. Shanker Chauhan, under Sections 435 and 504 I. P. C. P. S. Bishunpura District Kushi Nagar.
(2.) HEARD the learned Counsel for the applicant as well as the learned A. G. A. , for the State.
(3.) WITH these observations, the application under Section 482 Cr. P. C. is finally disposed off. .