MAITHLI SHARAN SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri A.R.Khan , learned counsel for the petitioner, Shri Shiva Kant Tiwari, learned counsel for the opposite party no.2 , learned AGA and perused the record.

(2.) Petition No. 2983 of 2008 (U/s 482 Cr.P.C.) has been filed with the prayer to quash the order dated 18.6.2008 passed by the learned Judicial Magistrate, Shrawasti in Criminal Case No. 323 of 2008, Ram Naresh Verma Vs. Maithli Sharan Srivastava and others, under sections 420, 465 and 468 IPC, P.s. Mallhipur, District Shrawsti and also the proceedings of the said case.

(3.) Petition No. 4261 of 2015 (U/s 482 Cr.P.C.) has been preferred with the prayer to quash the oder dated 18.6.2008 passed by the Judicial Magistrate, Shrawasti in Criminal Case No. 323 of 2008, Ram Naresh Verma Vs. Mathli Sharan Srivastava and others under sections 420,465 and 468 IPC, P.S. Mallhipur, District Shrawsti, whereby the learned Magistrate has ordered to register the application under section 156 (3) Cr.P.C. as complaint. The petitioner has further prayed for quashing proceedings of the said case.