SATISH CHANDRA MISRA Vs. STATE OF U.P.

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed for quashing of the criminal proceedings of Case No.133 of 2009 : Satya Prakash v. S.C. Mishra under Sections 504 and 506 IPC, 3(1)(x) S.C./S.T. Act pending in the Court of Addl. Chief Judicial Magistrate-I, Room No.25, Lucknow as well as order dated 25.05.2011 whereby non bailable warrant of arrest has been issued against the petitioner.

(2.) This Court while issuing notice vide order dated 01.06.2011 granted interim order staying the further proceedings of Case No.133 of 2009 (supra).

(3.) The petitioner was working as Chief Engineer in the L.D.A. and got retired. The proceedings of the aforesaid case were instituted by respondent Nos.2 and 3 by filing a complaint under Section 190 Cr.P.C.