Sanjay Kumar Singh, J. - (1.) Vakalatnama and short counter affidavit filed today by Sri Alok Krishna Tripathi, Advocate, on behalf of opposite party no.2, are taken on record.
(2.) Heard learned counsel for the applicants, learned Additional Government Advocate on behalf of the opposite party no.1/State, Sri Alok Krishna Tripathi, learned counsel appearing on behalf of opposite party no.2 and perused the record with the assistance of learned counsel for the parties.
(3.) This application under section 482 Cr.P.C. has been preferred by the applicants with a prayer to quash the impugned police report/charge-sheet dated 02.04.2017 arising out of Case Crime No.116 of 2016 and proceeding of Case No.158 of 2017 (State v. Sunil and others), under sections 498-A, 323, 504, 506 I.P.C. and Section Dowry Prohibition Act, Police Station Mahila Thana Noida, District Gautam Budh Nagar, pending in the court of Civil Judge (Senior Division), Fast Track Court, Gautam Budh Nagar.;