Rajesh Chandra, J. - (1.) THIS is a petition under Section 482 Code of Criminal Procedure in which a prayer has been made that the proceeding of criminal case No. 713 of 1992 pending in the court of Civil Judge (Junior Division), Mohammadabad, District Ghazipur may be quashed.
(2.) A perusal of the papers filed in this petition indicates that the charge sheet was submitted against the accused applicants for the offence under Section 143, 436, 429 and 427 I.P.C. and the accused applicants were summoned vide order dated 23.6.1986. The learned Counsel for the applicant argued that the charge sheet has been submitted by the Investigating Officer without collecting any evidence and as such the same is liable to be quashed.
(3.) THE learned A.G.A. on the other hand argued that the Investigating Officer properly investigated the case and after collection of the evidence submitted one charge sheet against five accused applicants and another charge sheet against the sixth accused applicant. His contention is that there is sufficient material on record to show the commission of the crime for which charge sheet was submitted.;