RAJ MANI CHAUHAN,J. - (1.) SHORT counter affidavit filed on behalf of the respondent no.2, is taken on record.
(2.) HEARD learned counsel for the petitioners, the learned counsel for the opposite party no.2 and the learned A.G.A. for the opposite party no.1 the State of U.P. This application under section 482 Cr.P.C. has been moved by the accused-petitioners, for quashing the charge-sheet filed by the investigating officer in case Crime no.45 of 2007, under Sections 498A, 323 I.P.C. and ¾ D.P. Act, Police Station Mahila Thana, District Lucknow, and the proceeding of Criminal Case No.7113 of 2009 State Vs. Mohd. Ishaq and others, under Sections 498A, 323 I.P.C. and ¾ D.P. Act arising thereon pending in the court of Chief Judicial Magistrate, Lucknow.
(3.) IN this case the only legal question involved for consideration is whether the charge-sheet filed by the Investigating Officer in case crime number referred to above and the proceeding of criminal Case No.7113 of 2009 arising thereon as mentioned above may be quashed?;