Dinesh Kumar Singh, J.
1. Heard learned counsel for the petitioner and learned A.G.A. for the State.
2. Present petition under Section 482 Cr.P.C. has been filed seeking quashing of the order dated 10.06.2022 passed by Additional Sessions Judge, Court No.1, Faizabad in Criminal Revision No.52 of 2022 preferred against the order dated 31.01.2022 passed by Additional Civil Judge, III arising out of Case Crime No.657 of 2019, under Sections 419, 420, 467, 468, 471, 406, 120B IPC, Police Station Bikapur, Ayodhya.
3. Learned Additional Sessions Judge, Court No.1, Faizabad after considering the facts and circumstances of the case has passed the impugned order dismissing the revision filed by the petitioner herein.
4. I have gone through the impugned order and do not find any ground to interfere with the impugned proceedings.
5. This petition being devoid of merit and substance is hereby dismissed.
