Saurabh Shyam Shamshery, J. - (1.) By means of this Application under section 482 Cr.P.C, the Applicants have sought the relief of quashing the entire proceedings of case No 814 of 2011 (State Vs Sitare Hind and others) pending in the court of Chief Judicial Magistrate Sant Kabir Nagar as well as the NBW order dated 19.01.2019 and impugned charge sheet dated 31.1.2011 arising out of crime no 1744 of 2010 under sections 147, 148, 149, 336, 337, 332, 353, 323, 504, 427, 506, 341, 342 IPC and 7 Criminal Law Amendment Act and 3 Public Property Damages Prevention Act, PS Khalilabad District Sant Kabir Nagar.
(2.) From a perusal of the charge sheet, it appears that in all there were 22 accused persons. Counsel for the Applicants submits that earlier, four accused approached this Court and they have been granted protection vide order dated 21.7.2015. The counsel regrets that his clients did not apprise him about this order and he could lay his hands on this order only today.
(3.) From the order sheet, it appears that NBW are being issued since 11.5.2015. The learned counsel also submits that the applicants are innocent persons and they could have no knowledge of NBW having been issued and they for the first time came to know about the NBW in Jan 2019 and it was then that they approached this Court.;