Ajit Singh, J. - (1.) Heard learned counsel for the applicants and learned A. G. A. and perused the record.
(2.) This application under Section 482 Cr. P. C. has been filed by applicants with a prayer for quashing the entire proceedings of NCR No. 193 of 2015 (State vs. Savita Devi and another), under Sections 323 and 504 I.P.C., P.S. Rohniya, district-Varanasi, pending in the court of Special Chief Judicial Magistrate, Varanasi.
(3.) Learned counsel for the applicants submitted that initially an NCR was lodged by the opposite party no. 2 at P.S.- Rohniya, district-Varanasi in the aforesaid case. However, after completion of investigation charge sheet was submitted by the Investigation Officer under Sections 323 and 504 I.P.C.;