JUDGEMENT
Karuna Nand Bajpayee, J. -
(1.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of charge sheet dated 17.6.2015 as well as the entire proceedings arising out in case No. 2431 of 2015 arising out of Case Crime No. 61 of 2015 u/s. 326, 325, 324 and 323 IPC P.S. Chhaprauli District Baghpat pending in the Court of A.C.J.M. Baghpat.
(2.) Submission of the counsel for the applicants is that prayer with regard to the applicant No. 4 may be dismissed as not pressed as he has already been arrested and the application may be heard with regard to the rest of the applicants.
(3.) Heard applicants' counsel, learned counsel for the opposite party No. 2 and learned AGA.;
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