BHASKER MITRA Vs. STATE OF U P

JUDGEMENT

(1.) This application under section 482 Cr. P.C. has been preferred by applicant Bhasker Mitra seeking the relief of quashing the proceedings in case No. 2428 of 1983 State Versus Bhasker Mitra under sections 363, 366, 368/376 I.P.C. pending in the court of Chief Judicial Magistrate, Allahabad.

(2.) This petition was admitted by this Court on 12-10-1984 and further proceedings in the above case were stayed pending in the court of Chief Judicial Magistrate,Allahabad.

(3.) I have heard Sri Rishi Ram learned counsel for the applicant. I have also heard 3the learned counsel for the State and also Sri D.N. Wali, learned counsel for J.C. Mitra in extenso. I have also been taken through the relevant material on record.