JUDGEMENT
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(1.)Heard learned counsel for the applicant and learned AGA for the State.
(2.)By moving the present application under Section 482 Cr.P.C., the applicant has prayed that proceedings of the Case No.3498/IX/2003 (State Vs. Dinesh Pathak) under Section 307 I.P.C., pending in the Court of C.J.M., Mathura, be quashed.
(3.)While the application was produced before this Court, the Court granted stay by its order dated 19.11.2003, hence, despite lapse of more than a decade, the matter still survives.
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