KARUNA NAND BAJPAYEE, J. - (1.) This application u/s 482 of Cr.P.C. has been moved on behalf of applicants primarily seeking the quashing of order passed by learned Additional Chief Judicial Magistrate, Court No. 4, Ghaziabad in State v. Niranjan Deo Swami and Others, Case No. 808 of 2009, dated 16.10.2010 , u/s 420, 467, 468, 471 I.P.C., P.S. -Kotwali, District - Ghaziabad whereby the applicant was directed to produce original Will Deed dated 31.12.1991 and also seeking the quashing of entire prosecution of the applicants.
(2.) List has been revised. Shri. Satish Kumar Tyagi, learned counsel for the applicants along with Shri. Vimlendu Tripathi, learned A.G.A. is present. Despite repeated calls none has appeared on behalf of opposite party No. 2.
(3.) This application is of year 2011. In the wake of heavy pendency of cases in this Court where dockets are already bursting on their seams there is no justifiable reason to further procrastinate the matter. This Court, therefore, deems it fit to proceed in the matter and decide the same on merits without waiting any further for opposite party's counsel.;