Sudhir Agarwal - (1.) Heard Sri Manish Kumar Pandey, Advocate, holding brief of Sri I.S.Tripathi, learned counsel for applicants and learned A.G.A. for State of U.P.
(2.) Applicants have invoked jurisdiction of this Court under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") with a prayer to quash charge sheet No.276 of 2002 dated 25.8.2002 as well as further proceedings arising out of Case Crime No. C-23 of 1999, under Sections 193, 195, 197, 420, 471/34, 109 IPC, Police Station Kotwali, District Ghazipur.
(3.) Learned counsel for applicants contended that Magistrate has taken cognizance of the application filed by one Israil son of Asagar Ali under Section 156(3) Cr.P.C. and vide order dated 06.7.1999 directed Police to register FIR and investigate the matter in accordance with law. Thereafter, charge sheet has been submitted against applicant. It is said that it is barred by Section 195 Cr.P.C. and also placed reliance on Apex Court's decision in Randhir Singh Vs. State of Haryana and Another, 2000 AIR(SC) 544.;