RAVINDRA SINGH, J. - (1.) HEARD Sri Virendra Singh, Sri Bharat Kishore Srivastava, Sri Rakesh Kumar Singh, Gaurav Kumar Srivastava, Sri Sunil Kumar Pathak, Sri Ramesh Kumar Ojha, Sri S.P. Singh Parmar and Sri O.P. Misra, learned Coun­sel for the applicants, learned A.G.A. for the State of U.P. and Sri V.K. Jaiswal and Sri Gaurav Kakkar, learned Counsel for O.P. No. 2.
(2.) THIS application has been filed by the applicants Indra Jeet Singh Rathore, Gurubachan Singh Rathore, Smt. Kuldeep Kaur and Dinesh Rathore with a prayer to quash the proceedings of complaint case No. 4206 of 2003 under sections 406, 498-A, 504, 506 IPC read with section 3 and 4 D.P. Act, P.S. Sihani Gate pending in the Court of learned C.J.M., Ghaziabad. The facts in brief of this case are that O.P. No. 2 Smt. Sonal Rathore had lodged the complaint dated 24.4.2003 in the Court of learned C.J.M., Ghaziabad, there­after her statement has been recorded un­der section 200 Cr.P.C. and the statement of other witnesses Ajai Khaneja and Smt. Lalita Arora have been recorded under section 202 Cr.P.C., after considering the complaint and statements recorded under sections 200 and 202 Cr.P.C. the learned C.J.M., Ghaziabad has taken the cognizance and summoned the applicants on 7.6.2003 for facing the trial under sections 406, 498-A, 504, 506 IPC and section 3 and 4 D.P. Act.
(3.) BEING aggrieved from the order dated 7.6.2003, the present application has been filed by the applicants with a prayer to quash the proceedings of the complaint case No. 4206 of 2003 pending in the Court of learned C.J.M. Ghaziabad.;