- (1.) Heard learned Counsel for the Applicants and the learned AGA for the State and perused the record.
(2.) This petition under Section 482 of the Code of Criminal Procedure (in short the Code) has been filed for quashing the charge-sheet filed in Case Crime No. 218 of 2005, under Sections 364 and 506/34 IPC, P.S. Jewar, District Gautambuddh Nagar against the Applicants Shuban Khan and Chokhey Khan. With the consent of the learned Counsel for the parties, this petition is being disposed of finally at the stage of admission.
(3.) It appears that in Case Crime No. 218 of 2005 of P.S. Jewar, District Gautambuddh Nagar has submitted a charge-sheet against the Petitioners under Sections 364 and 506/34 IPC. The learned II-Additional Chief Judicial Magistrate took cognizance of the offences on 27.7.2007 and the matter is still peidng before him.;