Rajesh Dayal Khare, J. - (1.) LIST revised none appears to press this application on behalf of applicants. Sri Shambhu Prakash, learned Counsel, holding brief of Sri P.K.Dubey, learned Counsel for the opposite party No. 2 is present.
(2.) HEARD learned A.G.A. for the State. Another Bench of this Court vide order dated 04.12.1998 had issued notice to the opposite party No. 2 and in the meantime stayed the further proceedings of Criminal Case No. 463 of 1998 (State v. Rajendra) under Sections , , I.P.C. Police Station Inchauli, District Meerut, pending before learned Ist, Judicial Magistrate, Meerut.
(3.) THE present 482 Cr.P.C. petition has been filed for quashing the order dated 12.06.1998 passed by learned Ist, Judicial Magistrate, Meerut in Criminal Case No. 463 of 1998 (State v. Rajendra) under Sections , , I.P.C. Police Station Inchauli, District Meerut.;