- (1.) Heard learned counsel for the applicants and learned A. G. A. and perused the record.
(2.) This application under Section 482 Cr. P. C. has been filed by applicants with a prayer for quashing the charge sheet dated 10.12.2009 submitted in N.C.R. No. 274 of 2009, under Sections 323, 504 I. P. C. and the proceedings ofcriminal Case No. 210 of 2010 registered against the applicants pursuant to the submission of the aforementioned charge-sheet.
(3.) Learned counsel for the applicants submitted that on the basis of the F.I.R. lodged by the opposite party no. 2 at P.S. Khair, District Aligarh, N.C.R. No. 274 of 2010 under Sections 323, 504 I.P.C. was registered. However, after completion of investigation charge sheet was submitted by the Investigation Officer under Sections 323, 504 I.P.C. whereupon on the basis of which case no. 210 of 2010 under section 323, 504 I.P.C. was registered against the applicants and the learned Magistrate took cognizance against the applicants.;