VIJAY KUMAR CHATURVEDI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Rajesh Pathik, learned counsel for the applicant and Sri S. K. Rajbhar, learned A.G.A. for the State and perused the record.

(2.) None appeared from the side of Opposite Party No. 2, although Vakalatnama has been traced out by the office and has been placed on record.

(3.) This Application under Section 482 Cr.P.C. has been filed with a prayer to quash the impugned order dated 21.07.2014 passed in Complaint (Special) Case No. 2 of 2013 (Puran Prasad Gupta Vs. Vijay Kumar Chaturvedi) pending before Additional Session Court-I, Maharajganj as well as prayer is made to stay the further proceedings of the above said case.