- (1.) Heard learned counsel for the petitioners and learned A. G. A. for the State of U. P.
(2.) Petitioners have approached this Court with a prayer to quash the entire proceedings of Criminal Case No.3723 of 2016 (State v. Prabhu Dayal & Others) arising out of Case Crime No.28 of 2015, under Sections 498 A, 323, 504, 506, 406, 354 A IPC and ¾ D. P. Act, P. S. Mahila Thana, District-Gorakhpur including the charge sheet dated 25.5.2016 submitted by investigating officer or to stay the further proceedings of aforesaid case.
(3.) Considering the nature of the petition, it can be disposed of without securing the presence of O. p. no.2.;