Sudhir Agarwal, J. - (1.) Heard Sri Raj Kumar Khanna, learned counsel for applicants and learned AGA for State.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing of entire proceedings of Complaint Case No. 23 of 2002, under Section 500 IPC, pending in the Court of Additional Chief Judicial Magistrate/Judicial Magistrate, (Junior Division), J.P. Nagar.
(3.) Notice was issued to opposite party-2 vide order dated 16.08.2004. As per Office Report dated 29.09.2004, notice has been served but none has appeared on behalf of respondent-2. However, State has filed counter affidavit.;