Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been moved on behalf of applicants seeking the quashing of complaint dated 27.10.2004 and impugned order dated 16.9.2005 as well as entire proceedings arising out of Case No.1847 of 2005 (Surendra Pal vs. Ram Singh and others), u/s 435 I.P.C. pending in the court of Chief Judicial Magistrate, Bijnore.
(2.) List has been revised. Despite repeated calls none has appeared on behalf of opposite party no.2 to oppose this application. Learned A.G.A. is present. This application is of year 2005. In the wake of heavy pendency of cases in this Court where dockets are already bursting on their seams there is no justifiable reason to further procrastinate the matter. This Court, therefore, deems it fit to proceed in the matter with the assistance of the learned AGA representing the State.
(3.) Heard learned counsel for the applicants and learned A.G.A.;