YOGENDRA KUMAR SANGAL, J. - (1.)THIS petition has been filed under section 482 CrPC to quash the order dated 7.2.2004 passed by VIth' Additional Chief Judicial Magistrate, Room No. 22, Sultanpur in Criminal Case No. 155/2004 arising out of Crime Case No. 120/2002 for offences pun­ishable under section 406/201 IPC, P.S. Karaundi Kala, District Sultanpur (State v. Keshav Pratap Singh) and also entire crimi­nal proceedings arising out of the aforesaid crime number including the charge-sheet No. 8 dated 16.1.2004.
(2.)HEARD learned Counsel for the pe­titioner as well as learned Additional Gov­ernment Advocate. No one appeared on behalf of the respondent No. 2.
The case is quashing for charge-sheet, and it was found likely to be infructuous because no interim stay order has been passed by this Court staying the proceed­ings of the case pending in the Trial Court. Counter-affidavit was filed on behalf of the respondent No. 2 which was taken on re­cord, but no rejoinder affidavit has been filed on behalf of the petitioner.

(3.)UNDISPUTED facts of the case are that petitioner is Principal in 10th Class Standard School which is Government Aided School and he comes in the category of public servant.