- (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 30.09.2004 filed in Case No. 2507 of 2008 arising out of Case Crime No. 620 of 2004 (State vs. Shyam Bahadur Singh and others), under Sections 143, 186, 341, 504, 506 IPC, police station 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.;