Amar Singh Chauhan, J. - (1.) Heard Shri Vikas Srivastava, learned counsel for applicants and learned Additional Government Advocate for the State. None appears on behalf of opposite party no. 2.
(2.) The applicants, Narendra Kumar Pathak and two 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 30.8.2010 as Case No. 36522 of 2010, arising out Case Crime No. 295 of 2010 under Sections 420, 467, 468 and 471 I.P.C., Police Station Indirapuram, District 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.;