Yashwant Varma, J. - (1.) Heard 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 the charge sheet dated 6 January 2018 as well as its cognizance order dated 07.04.2018 in case No. Nil of 2018, State Vs. Harish Chandra and others, arising out of Case Crime No. 1082 of 2017, under Section 147,323,504,506,427,308,325 IPC, Police Station Badlapur, District Jaunpur.
(3.) From a prima facie evaluation of the material placed on the record and the allegations levelled, the Court finds itself unable to conclude that the commission of offences is not prima facie made out.;