DINESH PATHAK,J. - (1.) Heard Sri Ashok Kumar, learned counsel for the applicants, Sri Rajesh Kumar Chitragupt, learned counsel for opposite party no. 2 and Sri Vinod Kant Srivastava, learned Additional Advocate General assisted by Sri O.P. Mishra, learned A.G.A. for the State.
(2.) Applicants have invoked the jurisdiction of this Court under Section 482 Cr.P.C. with a prayer to quash the entire proceedings of Sessions Trial No.365 of 2019 arising out of Case Crime No.77 J of 2003 under Sections 147, 436, 427 IPC, Police Station-Mantola, District-Agra, pending in the Court of Additional Sessions Judge, Court No.22, Agra.
(3.) As per FIR version, on 12.10.2003 at about 8.00 P.M., 100-150 people barged into the house of informant. Informant and his family members anyhow saved their lives but the accused persons set ablaze the house of informant and also looted valuable household articles. Three persons namely, Bablu (applicant no.1), Jugnu (applicant no.2) and one Sonu were named as accused in the FIR. Instant application has been preferred only on behalf of Bablu and Jugnu. So far as accused Sonu is concerned, it is stated in para 6 of the affidavit accompanying present application that he is not traceable and could not be identified.;