- (1.) Heard the learned counsel for the applicants and the learned AGA and perused the record.
(2.) This is a petition under section 482 CrPC for quashing the proceedings of criminal case no.2352/2011, arising out of crime no. 302/2011, under sections 363/366 IPC, PS Sikanderpur, district Ballia, pending in the court of Sessions Judg, Ballia.
(3.) The investigating officer, on completion of the investigation, found sufficient materials against the applicants and accordingly submitted the charge sheet. The learned Magistrate has taken cognizance of the offences. The materials collected during the investigation fully justify submission of the charge sheet by the investigating officer and taking of cognizance by the Magistrate. There does not appear to be any justification to exercise inherent power under section 482 CrPC.;