- (1.) Heard Sri Raj Kumar Pandey, learned counsel for applicants and learned A.G.A. for State of U.P.
(2.) Applicants have invoked jurisdiction of this Court under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as " Cr.P.C .") with a prayer to quash charge-sheet no. 16 of 2012 dated 30.03.2012 and summoning order dated 08.05.2012 passed by VIth Additional Chief Judicial Magistrate, Court No. 22 in Criminal Case No. 299/2012, under Section 3(2) of Prevention of Damages to Public Property Act, 1984 pending before aforesaid Court.
(3.) Learned counsel for applicants states that on mere suspicion, Police has submitted charge sheet against applicants which is liable to be quashed.;