Amar Singh Chauhan, J. - (1.) Shri Vikas Srivastava, learned counsel for applicants as well as learned Additional Government Advocate are present. None turned up on behalf of opposite party no. 2 despite sufficient service.
(2.) Heard and perused the record.
(3.) The applicants Deepak Singhal and three others, through this application moved under Section 482 Cr.P.C., have invoked the inherent jurisdiction of this Court with a prayer to quash the charge sheet dated 15.12.2007 in Case Crime No. 804 of 2007, under Sections 420, 467, 468, 471, 120-B and 34 I.P.C., Police Station Indirapuram, District Ghaziabad and to stay the further proceedings in the aforesaid case crime.;