- (1.) Both these applications under Section 482 Cr.P.C are based on same set of fact so both these applications decided by common order.
(2.) This application has been filed under Section 482 Cr.P.C with the request to quash the impugned order dated 7.4.2005 passed by the Additional Sessions Judge, Court No.13, Meerut in Criminal Revision No.468/04 Rajeev Sharma & others v. Smt. Manmohini Sharma, and order dated 23.8.2004 passed by the learned Chief Judicial Magistrate, Meerut rejecting the final report and taking cognizance against the applicants and others by issuing process for facing trial under Sections 498-A, 323, 504, 506, 307 IPC and Section ? of the Dowry Prohibition Act.
(3.) Brief facts of the Application No.4314 of 2005 is that the applicant nos.1 to 3 are the senior citizens aged about 72 years, 78 years and 75 years, respectively. All are residing at their native place at Pune, New Delhi and Lucknow, respectively. Due to advance age they are facing various deceases and almost confined to their houses. Applicant no.4 is residing with her husband at Noida and she is actively connected with WHO and discharging her duties as program officer. All the four applicants are peace loving and law abiding citizens.;