Akhtar Husain Khan, J. - (1.) PETITIONERS Sunil Agrahari Gupta and Murari Lal Sahu have filed this petition under section 482 Cr.P.C. with prayer to quash proceedings of Criminal Case No. 2041 of 2012 (State Vs. Kapoor Chandra Rastogi and others), under sections 147, 148, 152, 332, 353, 504, 153 -A I.P.C. and 7 section Criminal Law Amendment Act, Police Station Salon, District Raibarielly pending in the Court of J.M. II, Court No. 19, Raibarielly.
(2.) LEARNED A.G.A. has appeared and accepted notice for opposite party no. 1. Opposite party no. 2 is absent. I have heard learned counsel for the petitioners and learned A.G.A. for the State of U.P.
(3.) FROM perusal of the petition as well as papers submitted alongwith petition it is apparent that after investigation police submitted chargesheet in Crime No. 141 of 2010, under sections 147, 148, 152, 332, 504, 153 -A I.P.C. and section 7 Criminal Law Amendment Act, Police Station Salon, District Raibarielly against petitioners Sunil Agrahari Gupta and Murari Lal Sahu alongwith four others accused. Thereafter learned Magistrate has taken cognizance on report submitted by police and has registered Criminal Case No. 2041 of 2012 (State Vs. Kapoor Chandra Rastogi and others). The cognizance taken by the Magistrate is in accordance with law. There does not appear any illegality or irregularity in taking cognizance by Magistrate.;