Suresh Kumar Gupta, J. - (1.) This application under Section 482 Cr.P.C. has been filed by the applicant Smt. Shakuntala Tyagi with the request to quash the summoning order dated 01.10.2002 passed by learned Judicial Magistrate, Garhmukteshwar, Ghaziabad and quash the further proceedings of Case Crime No. 358 of 2000 under Section 409 I.P.C. Police Station-Garhmukteshwar, District-Ghaziabad in (Kanta Prasad versus Smt. Shakuntala Tyagi) pending in the Court of Judicial Magistrate Garhmukteshwar, Ghaziabad.
(2.) Learned counsel for the applicant requested to accept the final report dated 22.02.2001 submitted by Investigating Officer and stay the entire proceedings in Case Crime No. 358 of 2000 under Section 409 I.P.C.
(3.) I have heard the learned counsel for the applicant and learned A.G.A.;