- (1.) Heard learned counsel for the parties.
(2.) The present application U/s 482 Cr.P.C. has been moved for quashing the order dated 2.4.2015 passed by C.J.M., Ghaziabad as well as proceedings of criminal case no.10733 of 2015 in case crime no.330 of 2014 (State Vs. Sumit and others), under sections 201, 420, 406, 120-B, 500, 504 and 506 IPC, P.S. Kavi Nagar, District Ghaziabad, pending in the court of C.J.M., Ghaziabad.
(3.) Learned counsel for the applicants contended that the opposite party no.2, who is an influential person as well as clever and notorious Advocate of Ghaziabad, moved an application under section 156 (3) Cr.P.C. on 11.11.2013 for getting the F.I.R. registered against Samsung Electronics and four others including some of the applicants, with the false and incorrect allegations that "Samsung Mobile set purchased by him on 8.6.2013, was not working properly so he approached the service centre on 21.10.2013, where the lady representative misbehaved him and asked him to go out of service centre and to come after 10 minutes and when he reached the centre after 10 minutes refusing to repair mobile set under warrant, he was asked to pay Rs.3800/- as repairing charges on the ground that since some liquid has entered in the mobile set, it cannot be repaired under the warranty; that he served legal notice on the samsung company and service centre etc. upon which on 7.11.2013, he was beaten to death mercilessly by lathi, danda, sticks and deadly weapons and pushed on the ground treating him to have died, applicant no.3 Sumit snatched the valuable chain from his neck.";