- (1.) Heard Ms. Satya Srivastava, learned counsel for the applicants, Shri Ramesh Kumar Pandey, learned counsel for opposite party No. 2 and Shri S.A. Murtaza, learned AGA for the State.
(2.) This application under section 482 Cr.P.C. has been filed with the prayer to quash the impugned order dated 24.7.2015 passed by learned Special Judge (E.C.Act)/Additional Sessions Judge, Ghaziabad in Misc. Application No. 124 of 2015 moved by opposite party No. 2 under section 156(3) Cr.P.C. against the applicants for offence under sections 452, 323, 354, 504, 506, 392 IPC and 7, 8 and 13 Prevention of Corruption Act, PS Sahibabad, district Ghaziabad.
(3.) Brief facts of the case are that opposite party No. 2 moved an application under section 156(3) Cr.P.C. on 19.02.2015 before the Special Judge, (CBI), Ghaziabad alleging therein that the applicant No. 3 alongwith co-accused namely Pushpendra entered into his house and assaulted him with kicks and fists and when his wife interrupted, the co-accused Pushpendra outraged her modesty by removing her Dupatta. It has been further alleged that at police station Sahibabad, the applicant No. 1 demanded Rs. 1,00,000/-(rupees one lacs) to set him free and he was released when his relatives gave Rs. 50,000/- (rupees fifty thousands) to applicant No. 1.;