ABHAI KUMAR,J. - (1.) Heard learned counsel for the applicants, learned counsel for the opposite party No. 2, learned A.G.A. for the State and perused the record.
(2.) This application under Section 482 Cr.P.C., 1973 has been filed with the prayer to quash the charge sheet dated 3.6.2008 filed by the investigating officer under Section 498A, 323, 504 and 506 I.P.C. and 3/4 of D.P. Act, Police Station Muradnagar, District Ghaziabad and for staying the further proceeding of Case No. 2279 of 2008 (State v. Sunil and others) , under Section 498A, 323, 504 and 506 I.P.C. and 3/4 of D.P. Act, pending in the court of IInd Additional Chief Judicial Magistrate, Ghaziabad.
(3.) In the present case, an FIR was lodged by the opposite party No. 2 against the applicants under Section 498A, 323, 504 and 506 I.P.C. and 3/4 of D.P. Act. After investigation, charge sheet was submitted against the applicants. Aggrieved by that, this petition has been filed.;