- (1.) Heard learned counsel for the applicants and learned A.G.A. for the State respondent.
(2.) The present 482 Petition has been filed for quashing of the chargesheet dated 16.11.2007 under sections 364, 504, 506 IPC pending before the Chief Judicial Magistrate, Basti.
(3.) The challenge in the present petition is to the chargesheet, which was filed in November, 2007 and no reasonable explanation has been given by the applicants for approaching this Court at such a belated stage.;