ABHAI KUMAR,J. - (1.) Short counter affidavit filed today on behalf of opposite party no.2, is taken on record.
(2.) Heard learned counsel for the applicants, learned A.G.A. for the State and Sri Mukhtar Alam, learned counsel for the opposite party no.2 and perused the record.
(3.) It has been prayed that the criminal proceeding of the instant matter bearing Case Crime No.568 of 2004, under Sections 420, 467, 468 and 471 I.P.C., Police Station Kotwali City, District Bijnor may be quashed.;