Dasu Ram Azad, J. - (1.) Heard learned counsel for the applicants, learned A.G.A. for the State and perused the material placed on record.
(2.) This Criminal Misc. application under Section 482 Criminal Procedure Code has been filed with a prayer to quash the further proceedings of Complaint Case No. 345 of 2008 (Smt. Rizwana v. Mohd. Nizam Uddin and others and others) under Section 12 (1) of the Protection of Women from Domestic Violence Act, 2005, Police Station Behat District Saharanpur pending in the Court of A.C.J.M. Saharanpur.
(3.) Vide order dated 10.7.2008, after hearing counsel for the applicants and learned A.G.A. this Court was pleased to stay the further proceedings in Complaint Case No. 345 of 2008 (Smt. Rizwana v. Mohd. Nizam Uddin and others and others) under Section 12 (1) of the Protection of Women from Domestic Violence Act, 2005, Police Station Behat District Saharanpur pending in the Court of A.C.J.M. Saharanpur.;