- (1.) Sri K.D. Tiwari, Advocate has filed his power on behalf of the opposite party no.2, which is taken on record.
(2.) Heard Sri Keshari Nath Tripathi, learned counsel for the applicants, Sri K.D. Tiwari, learned counsel for the opposite party no.2 and Manish Dev, learned A.G.A. for the State and perused the record.
(3.) This application under Section 482 Cr.P.C. has been filed for quashing the charge sheet no.7/15 dated 1.2.2015 as well as entire proceeding of case no.4228/9/2015, State v. Baghel Singh and others, case crime no.162/2014, u/s 498-A, 323, 504, 506 IPC and 3/4 D.P. Act P.S. Mahila Thana, district Moradabad.;