- (1.) The applicants by filing this application under Section 482 Cr.P.C. have sought to quash the entire proceedings of N.C.R. No. 67/2007, under sections 323, 504 IPC, P.S. Chetganj, District Varanasi.
(2.) Briefly put, the facts of the case may be summarized as follows.
(3.) An N.C.R. was lodged by the respondent no.2 Smt. Sona Devi against the applicants under Sections 323, 504 IPC vide N.C.R. No. 67/2007, P.S. Chetganj, District Varanasi on 23.11.2007 at about 21.45 P.M.;