OM PRAKASH-VII,J. - (1.) List revised. None present for the opposite party no. 2.
(2.) Heard Shri Anurag Sharma, learned counsel for the applicants and learned AGA for the State.
(3.) The present application u/s 482 Cr.P.C. has been filed by the applicants with the prayer to quash the entire proceeding of Complaint Case No. 403 of 2010 (M/s Chiranjilal Vs. M/s Hiltop Rubber Pvt. Ltd. and others), under Section 138 Negotiable Instruments Act, Police Station Delhi Gate, District Meerut, pending in the court of Additional Chief Judicial Magistrate-VIII, Meerut.;