RAMESH SINHA, J. - (1.) Heard Sri Lalu Prasad Bhatt, learned counsel for the applicants, Sri G.D. Bhatt, learned AGA for the State and perused the record.
(2.) Sri Mukesh Kumar Singh, learned counsel for the opposite party no.2 is not present though the matter has been called out in the revised list.
(3.) By means of the present application under Section 482 Cr.P.C., the applicants have prayed for quashing the entire proceeding of case no.2422 of 2008, case crime no.14-C of 2007, u/s 498- A, 304-B, 201 IPC and 3/4 D.P. Act, P.S. Kotwali Nanpara, district Bahraich as well as charge sheet no.201 of 2007 dated 31.12.2017 and summoning order dated 30.08.2013 pending before C.J.M. Bahraich.;