AMAR SINGH CHAUHAN,J. - (1.) Rejoinder affidavit filed today on behalf of applicants, which is taken on record.
(2.) Heard Shri V. Singh, learned counsel for the applicant and Shri Vidya Kant, learned counsel for the opposite party No. 2, holding brief of Shri R.P. Singh, Advocate and learned Additional Government Advocate for the State.
(3.) The applicants, Smt. Munni Devi and eight 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 order dated 25.7.2003 and proceedings of Criminal Case Crime No. 125 of 2002 (State v. Munni Devi and others) , under Sections 498A, 304B of I.P.C., and 3/4 of Dowry Prohibition Act, Police Station-Pilkhuwan, District Ghaziabad and to stay the further proceedings in the aforesaid case.;