- (1.) Leave granted.
(2.) We have heard the learned counsels for the parties.
(3.) The present appeal is directed against the order of the High Court of Delhi dated 6th November, 2009 by which the quashing petition filed by the appellants has been dismissed. The criminal proceedings in respect of which quashing was sought was under Section 409 read with Section 34 of the Indian Penal Code, 1860 ("IPC" for short).;