- (1.) POONAM Srivastava, J. Heard the learned Counsel for the applicants and the learned A. G. A.
(2.) THIS application under Section 482 Cr. P. C. has been filed for quashing of the charge-sheet in case crime No. 58 of 2000 under Sections 323, 504, 506, 427, 429 IPC and 3 (1) (x) SC/st Act, P. S. Jaisinghpur, District Sultanpur. I have perused the record. I am not inclined to interfere at this stage as it amounts to throttling of the trial. However, the applicants are permitted to move application under Section 227 Cr. P. C. and claim their discharge through their Counsel. The Court shall pass orders in accordance with law after affording opportunity of hearing to the parties. In the event the applicants furnish bail bonds the benefit of Section 88 Cr. P. C. shall be given to them. With above observation the application is disposed of finally. Application disposed of. .;