SUBHASH MAURYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed in Court today, is taken on record. In view of the averments made in the supplementary affidavit, learned counsel for the applicants is permitted to implead eight more applicants in the array of parties as mentioned in the supplementary affidavit from applicant nos. 15 to 22.

(2.) Heard learned counsel for the applicants, learned counsel for opposite party no. 2 and learned AGA for the State.

(3.) By means of the instant application under Section 482 Cr.P.C. the applicants have prayed for quashing the charge sheet dated 11.12.2012 and cognizance order dated 13.09.2013 passed in criminal case no. 1237/2013, Case Crime No. 302A of 2012, u/s 147, 148, 149, 452, 323, 504, 506 I.P.C., P.S. Phoolpur, District Allahabad pending in the court of Additional Chief Judicial Magistrate-7, Allahabad as well as entire proceedings of the aforesaid case.