KARMRAJ SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised. Learned counsel for the applicants and learned AGA for the State are present. None present on behalf of opposite party no.2.

(2.) Heard Sri Anurag Pathak, learned counsel for the applicants, Sri M.P.S. Gaur, learned A.G.A. for the State and perused the record of the case.

(3.) The present application under Sec. 482 Cr.P.C. has been filed by the applicants with a prayer to quash the further proceedings of Complaint Case No. 1317 of 2007, under Sec. 500, 211, 120B IPC pending before learned Judicial Magistrate (II), Saharanpur.