Amar Singh Chauhan, J. - (1.) Shri Prashant Kumar Singh, learned counsel for the applicant, learned A.G.A. for the State and Shri Chandra Shekhar Chaturved, learned counsel for the opposite party no. 2 are present.
(2.) Heard and perused the material on record.
(3.) The applicant Smt. Vandeep Kaur, through this application moved under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with a prayer to quash the charge-sheet and entire proceedings of Case No. 4038/2012 (State Vs. Smt. Sudarshan Kaur and others), arising out of Case Crime No. 157 of 2012, under Section 498-A, 304-B I.P.C. and 3/4 D.P. Act, P.S. Nai Mandi, District Muzaffarnagar, pending in the court of A.C.J.M., Muzaffarnagar and further prayed to stay the proceedings in the aforesaid case.;