(1.) Heard Sri Satyendra Kumar Mishra, learned counsel for the applicants and perused the record of the case.
(2.) The present application has been moved on behalf of applicants for quashing of the entire proceedings of Criminal Case No.207 of 2021 as well as summoning order dtd. 27/1/2021 and charge sheet dtd. 30/6/2017 (State Vs. Jai Krishan), arising out of Case Crime No.308 of 2017, under Ss. 147, 148, 336, 332, 353, 504, 506 I.P.C., Police Station Sarpataha, District Jaunpur, pending before the court of Additional Chief Judicial Magistrate, Jaunpur.
(3.) Learned counsel for the applicants submitted that he is pressing the instant application on sole ground that cognizance order dtd. 27/1/2021 passed by court below is time barred and therefore proceedings pending against applicants is bad.