Girdhar Malviya, J. - (1.) THIS application seeks to quash the proceedings pending before the Court of Additional Chief Metropolitan Magistrate, Delhi. The learned counsel for the applicants contends that in view of the fact that a civil suit in respect of the same order is pending in Ghaziabad courts, hence under Section 186 (b) CrPC it will be deemed that two proceedings are pending in court within the limits of two different High Courts. However, it is wrong to treat a civil proceeding to be a proceeding within the meaning of Criminal Procedure Code. Consequently a civil proceeding pending in a court of Ghaziabad will not be the proceeding within the meaning of Section 186 (b) of the CrPC. THIS application is misconceived as this court has no jurisdiction to entertain the same. It is accordingly dismissed.;