Neeraj Tiwari, J. - (1.) Heard learned counsel for the applicants, learned A.G.A. and perused the record.
(2.) Present application under section 482 has been filed to quash the proceeding of case No. 3606/9 of 2004 (Rajeshwari Saxena vs. Shivendra Raizada and others), under sections 498A, 323, 504, 506 IPC and 3/4 D.P. Act, P.S. Katghar, District Moradabad, pending in the court of Chief Judicial Magistrate, Moradabad.
(3.) As per office report dated 27.4.2005, notice to opposite party No. 2 has been returned back after service.;