MASOOD MIRZA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicants, learned A.G.A. for State of U.P., Sri Nadeem Murtaza and Mohd. Afsaar, learned counsel for O.P. No. 2.

(2.) THE applicant Dr. Zehra Mirza has filed the Criminal Misc. Application No. 857 of 2012 and the applicant Hasan Abbas Mirza has filed the Criminal Misc. Application No. 5528 of 2012. Therefore, both the applications are being disposed of by a common order.

(3.) THE application has been filed with a prayer to quash the order dated 28.09.2011 passed by learned Judicial Magistrate -II, Lucknow? in complaint case No. 4264 of 2009 and to quash the procedings of complaint case No. 4264 of 2009 under section 498 -A, 323, 504 IPC and section 3/4 D.P. Act pending in the court of learned Judicial Magistrate -II, Lucknow.