- (1.) Heard learned counsel for the applicants and learned A.G.A. for the State.
(2.) The present application under Section 482 Cr.P.C., has been filed for quashing the entire proceedings of Case No.2946 of 2007 (State Vs. Sanjay Yadav and others) pending in the court of A.C.J.M., Court No.19, Deoria in pursuance of charge sheet dated 22.5.2006 in case crime no.C-7 of 2005, under Sections 498-A IPC & 3/4 Dowry Prohibition Act, P.S. Barhaj, District Deoria.
(3.) In the present case, challenge is the charge sheet dated 22.5.2006 and there is no reasonable ground given by the applicants for filing the present application at such a belated stage.;