AMAR SARAN, J. - (1.) LIST has been revised. Learned Counsel for the applicants is present. Learned Counsel for the complainant is absent.
(2.) THIS application has been filed for quashing the criminal proceedings against the applicants in case No. 1369 of 1998, pending in the Court of Xth Additional Chief Judicial Magistrate, Agra. It is contended by the learned Counsel for the applicants that the complaint has been lodged belatedly as admittedly the incident in question took place in 1988 and the complainant left for her parents house in the year 1989 and after nine years in the year 1998, the complaint had been lodged.
(3.) AS the offence under Section 494 IPC is a continuing offence, it provides no ground for quashing of the proceedings against the applicants.;