Shamim Ahmed, J. - (1.) Heard Sri Jai Prakash Singh, learned counsel for the applicants and learned A.G.A. for the State.
(2.) This application under Section 482 Cr.P.C. has been filed seeking for quashing of the charge sheet dated 4.09.2018 submitted in Case Crime No.70 of 2018, under Section 504, 506 IPC, Police Station Bhelupur, District Varanasi as well as cognizance order dated 29.04.2019 passed by A.C.J.M.-3, Varanasi in Misc. Case No.361 of 2019 (case crime no.70 of 2018), under section 504, 506, 395 IPC, Police Station Bhelupur, District Varanasi.
(3.) Learned counsel for the applicants submits that the opposite party no.2 has moved an application under section 156(3) Cr.P.C. against the applicant no.1 and six other unknown persons regarding the alleged incident dated 28.10.2017.;