RAM KRISHNA GAUTAM,J. - (1.) Heard learned counsel for the applicants and learned A.G.A. for the State.
(2.) The present 482 Cr.P.C. application has been filed to quash the order dated 4.7.2019 as well as the entire proceedings of Complaint Case No. 2471 of 2018, under Section 498A, 323 I.P.C., Police Station Dataganj, District Budaun, pending before the Additional Chief Judicial Magistrate, Court No. 2, Budaun.
(3.) Learned counsel for the applicants argued that it was a case filed in counterblast of Criminal Complaint No. 43 of 2017 (Rampal v. Prempal and others) Police Station Ujhani, District Budaun, wherein Prempal, Smt. Rajrani, Dinesh, Ashish, Yogesh, Harish Chandra, Smt. Rekha and Ramdeen have been summoned for offence punishable under Section 323 and 406 of I.P.C., against which a proceeding before this Court has been filed wherein the criminal proceeding has been stayed.;