- (1.) Rejoinder affidavit filed on behalf of the applicants is taken on record. Heard learned counsel for the applicants and learned AGA for the State and perused the record.
(2.) This is an application under section 482 of Criminal Procedure Code for quashing the charge-sheet filed in the Case Crime No. 1267 of 2007, under sections 419, 420, 468, 120-B I.P.C., Police Station-Kotwali, District-Ghazipur as well the order dated 10.07.2007 passed by the Chief Judicial Magistrate, Ghazipur in Misc. Case No. 319 of 2002.
(3.) I have heard learned counsel for the applicants, learned counsel for the respondent no. 2 and learned AGA for the State and perused the record.;