Dinesh Kumar Singh,J. - (1.) Heard Sri Amit Daga, learned counsel for the applicants and Sri Shahroze Khan, learned counsel for the opposite party no. 2 and Sri G.P. Singh, learned A.G.A. for the State.
(2.) The present application has been filed with a prayer to quash the entire proceeding of Crl. Case No. 410 of 2015, arising out of Case Crime No. 453 of 2004, under Section 498A and 304 B IPC, P.S. Uska Bazar, District Siddhartha Nagar, pending in the court of Chief Judicial Magistrate, Siddharth Nagar.
(3.) In order to appreciate the arguments of learned counsel for the parties, it would be appropriate to give in a nutshell the facts of the case which are as follow.;