Krishan Kumar Avharya, J. - (1.) Issue notice. Learned Public Prosecutor accepts notice on behalf of the State and Mr. Rajesh Garewal, learned counsel, has already filed power on behalf of the respondent No. 2. Therefore, the service is complete.
(2.) Heard learned counsel for the petitioners and the learned Public Prosecutor as well as learned counsel for the respondent No. 2.
(3.) By this criminal misc. petition under Section 482 Cr.PC., the petitioners have prayed for quashing of criminal proceedings pending against them in the court of Civil Judge, Uppar Division No. 1, Bikaner in Criminal Case No. 378/2003 for offence under Section 498-A and 406 I.RC.;