REKHA GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.S. Shah, learned counsel for the applicants, Sri Laukush Kumar Shukla for opposite party no. 2, Sri G.P. Singh, learned A.G.A. and perused the record.

(2.) This application under Section 482 Cr.P.C has been moved with a prayer to quash the entire proceedings of Criminal Case No.1582 of 2014 arising out of case crime no. 722 of 2013 under sections 420, 467, 468, 471, 120-B, 504, 506 IPC Police Station Civil Lines, District Meerut pending in the Court of Additional Chief Judicial Magistrate, Meerut and also a prayer is made to stay the proceedings in this case till the disposal of this application.

(3.) To understand the dispute involved in the present case, it would be appropriate to recount here the facts of the matter, which are as follows:-