- (1.) Heard learned counsel for the applicants and learned AGA for the State.
(2.) This application under Section 482 Cr.P.C. has been filed with a prayer to quash the charge sheet dated 30.12.2003 filed in Case No. 9900 of 2008 arising out of Case Crime No. 842 of 2003 (State vs. Devendra Kumar Mishra and others), under Sections 147, 148, 336, 435, 427 IPC, police station Kotwali Khalilabad, district Sant Kabir Nagar pending in the court of Chief Judicial Magistrate, Sant Kabir Nagar.
(3.) Learned counsel for the applicants submitted that the applicants have already been enlarged on bail. After hearing the learned counsel for the applicants and going through the material available on record, no case for quashing the charge sheet is made out. The application is, accordingly, dismissed.;