Siddharth, J. - (1.) Heard Shri G.S. Chaturvedi, Shri Navin Sinha, learned Senior Advocates assisted by Sri Samit Gopal, learned counsel for the applicants and Shri I.K. Chaturvedi, Advocate appearing for the opposite party no.2 and Shri Vinod Kant, learned Additional Advocate General assisted by Sri Nikhil Chaturvedi, learned A.G.A. for the State.
(2.) This application under Section 482 Cr.P.C has been filed praying for quashing of the proceeding of Complaint Case No.24736 of 2018, Anjula Nagpal Vs. Ram Awtar and others, under Sections 420, 467, 468, 471, 120-B I.P.C, Police Station Indrapuram, District Ghaziabad pending in the Court of Chief Judicial Magistrate, Ghaziabad and prayer for quashing of the order dated 20.09.2018 passed by Chief Judicial Magistrate, Ghaziabad in the aforesaid case has also been made.
(3.) At the very outset learned counsel for the opposite party no.2 has raised an objection that this Court does not have jurisdiction to hear the proceeding arising out of complaint case and the prayer in this case is for quashing the further proceeding of a complaint case.;