HARSH KUMAR,J. - (1.) Case called out. Sri Manish Tiwari, learned counsel for the applicants and learned AGA for the State are present. No one present for opposite party no.2.
(2.) Heard Sri Manish Tiwari, learned counsel for the applicants, learned AGA for the State and perused the record.
(3.) This application under section 482 Cr.P.C., 1973 has been filed with a prayer to quash the charge sheet dated 10.4.1999 filed in the court of A.C.J.M., Hapur in case crime no.9/98 under sections 420, 406, 417, 468, 469, 467, 471, 120-B, P.S. Kotwali Hapur, District Ghaziabad subsequently registered as criminal case no.662 of 1999 pending in the court of A.C.J.M. Hapur, Ghaziabad.;