RAJESH CHANDRA,J. - (1.) THE applicants have moved this application under Section 482, Cr.P.C. with a prayer that the order dated 26.6.2009 passed by the Judicial Magistrate, Hapur District Ghaziabad in Case No. 80/08 as also the further proceedings of the said case may be quashed.
(2.) IN brief facts of the case are that one Yusuf moved an application under Section 156(3), Cr.P.C. in the Court of Judicial Magistrate, Hapur. The application was registered as a complaint and thereafter statement of the complainant was recorded under Section 200, Cr.P.C. The Court further recorded the statements of Imamuddin and Fakir under Sections 202, Cr.P.C. The lower Court after going through the oral and documentary evidence came to the conclusion that prima facie the offences under Sections 406, 504 and 506, IPC are made out against the accused-applicants and thereafter summoned them for those offences vide order dated 4.12.2008. The accused-applicants then moved an application under Section 245(2), Cr.P.C. which application was rejected by the lower Court vide order dated 26.6.2009. It is this order which has been challenged in this application under Section 482, Cr.P.C.
(3.) I have heard the learned counsel for the applicants as well as the learned AGA.;