Amar Singh Chauhan, J. - (1.) Shri Vikas Srivastava, learned counsel for applicant 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 Anuj Goyal 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 18.2.2008 in Case Crime No. 370 of 2007 under Sections 406, 420, 467, 468, 471, 34 and 120-B I.P.C., Police Station Indirapuram, District Ghaziabad and to stay the further proceedings in the aforesaid case crime.;