AMAR SARAN, J. - (1.) HEARD learned Counsel for the applicants and the learned A.G.A.
(2.) THIS application under section 482 Cr.P.C. has been filed for quashing all proceedings in Complaint Case No. 1959 of 2007, (Rajeev v. Manga and others) under sections 465, 468, IPC, pending before the Court of Additional Chief Judicial Magis­trate, Kairana, district Muzaffarnagar. Learned Counsel for the appli­cants submits that the applicants are brother and nephew of the 'deceased Brahma, who died in 2002. Thereafter, they moved an application for mutation of the names, which was allowed.
(3.) HOWEVER , opposite party No. 2 challenged the same and filed objections before the Mutation Authorities that the de­ceased had left a Will in his favour, but even after the matter was heard on merit, an or­der in favour of opposite party No. 2 was not passed. Thereafter, a complaint case was filed maliciously alleging that the applicants had filed the forged death certificate of Brahma and thereafter the applicant was summoned under sections 465, 468 IPC by an order of the A.C.J.M. dated 6.12.2007.;