Sanjay Priya, J. - (1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 22.04.2015 passed by the Sub-Divisional Judicial Magistrate, Patna, in Complaint Case No.2293-C of 2005 by which the learned Magistrate has dismissed the petition filed by the petitioners for their discharge under Section 245 Cr. P. C.
(2.) Heard learned counsel for the petitioners and the learned APP for the State in admission matter. Notice was issued to the Opposite Party No.2, who has appeared through lawyer by filing Vakalatnama, but today none appears on behalf of the Opposite Party No.2.
(3.) Counsel for the petitioners has submitted that entire transaction took place between the Complainant and Dr. Akhilesh Singh. Petitioner Nos.1, 2 3 are son, daughter and wife of Dr. Akhilesh Singh and petitioner No.4 is an outsider not concerned with the family affairs of Dr. Akhilesh Singh.;