- (1.) Heard learned counsel for the applicants, Sri Manish Tiwari, learned counsel for the opposite party no.2 and learned A.G.A. for the State respondent.
(2.) The present 482, Cr.P.C. Application has been filed for quashing the charge sheet submitted in case no. 12648 of 2012, under Sections 379, 406, 420, 120 I.P.C. and 66-C, 66-D of Information Technology Act and Section 85 of Information Technology Act 2008 relating to Police Station Civil Lines District Allahabad bearing Case Crime No.385 of 2011.
(3.) Learned counsel for the private opposite party has raised preliminary objection that since the same prayer of the applicants, on earlier occasion, has been declined by this Court in its decision rendered in criminal 482 Cr.P.C. application no. 15135 of 2013 decided on 13.05.2013, the present 482, Cr.P.C. application is not maintainable.;