Vipin Sinha, J. - (1.) HEARD Sri. Raj Kumar Khanna, learned counsel for the applicant, Sri. Ronak Chaturvedi, learned counsel for opposite party No. 2 and learned AGA appearing for the State.
(2.) THE instant application U/s. 482 Cr.P.C. has been filed for quashing of the entire proceedings of complaint case No. 531 of 2014 (Old No. 398 of 2014); Priti Sharma v. Srikant Atrey and others, under Section 307/34 IPC, P.S. Kotwali City, District Bijnor pending in the court of IInd Additional Civil Judge (J.D.)/Judicial Magistrate, Bijnor as far as it pertains to the present applicant. Counter and rejoinder affidavits have been duly exchanged between the parties.
(3.) THE matter is being heard and decided finally with the consent of learned counsel appearing for both the sides.;