Amar Singh Chauhan, J. - (1.) Shri Vikas Srivastava, learned counsel for applicants, learned Additional Government Advocate for the State and Shri Abhishek Singh, learned Advocate, holding brief of Shri Nipun Singh, learned counsel for the opposite party no. 2 are present. Heard and perused the record.
(2.) The applicants Kiran Pal and five others, through this application moved under Section 482 Cr.P.C., have invoked the inherent jurisdiction of this Court with a prayer to quash the charge sheet dated 18.2.2009 in Case Crime No. 300 of 2008, under Sections 420, 467, 468, 471 I.P.C., Police Station Indirapuram, District Ghaziabad, pending in the court of C.J.M. Ghaziabad and to stay the further proceedings in the aforesaid case crime.
(3.) The brief facts which give rise to the adjudication of the application are that an FIR was lodged with the allegation that applicants along with other office bearers and associates of Jeevan Beema Rashtriya Sehkari Awas Samiti Ltd., fraudulently increased the price of the flats already allotted to the opposite party no. 2 and without giving him opportunity created third party right in respect of the same.;