Karuna Nand Bajpayee, J. - (1.) This application u/s 482 of Cr.P.C. has been preferred on behalf of applicants seeking the quashing of charge sheet dated 23.02.2017 as well as entire criminal proceeding in Criminal Case No.2386/9/2017 (State vs. Mohsin and others) arising out of Case Crime no.396 of 2016, u/s 498A I.P.C. and Section 3/4 of Dowry Prohibition Act, P.S.-Khatauli, District-Muzaffar Nagar.
(2.) List has been revised. Learned counsel for applicants and learned A.G.A. are present. None has appeared on behalf of opposite party no.2 despite repeated calls. The record shows that notice on opposite party no.2 has been personally served but neither he nor any counsel on his behalf has appeared in the Court to oppose this application. This Court, therefore, deems it fit and proper to decide the case taking the assistance of learned A.G.A.
(3.) Heard learned counsel for applicants.;