Karuna Nand Bajpayee, J. - (1.) The present application u/s 482 Cr.P.C. has been moved seeking the quashing of orders dated 28.9.2009, 8.12.2009 and 19.11.2010 passed by the Chief Judicial Magistrate, Ghaziabad in Criminal Case No.20902 of 2009, u/s 420, 467, 468, 471 and 448 IPC, P.S.-Indirapuram, District-Ghaziabad.
(2.) Heard Shri V. Singh and Shri K.K. Pandey, learned counsels for the applicants and Shri Satish Kumar Tyagi, learned counsel for opposite party no.2 and learned A.G.A. for the State.
(3.) Entire record has been perused.;