MANJU YADAV Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri D.N. Wali, learned Counsel appearing for the applicants and learned A.G.A. for the State.

(2.) THIS Application has been filed invoking inherent powers to quash the charge -sheet dated 23 -4 -1999 submitted by the C.B.C.I.D. Gorakhpur in crime No. 88 -A of 1994 under Sections 147, 148, 149, 307, 336, 427, 323, 504 IPC PS Bilariyaganj District Azamgarh and also order dated 15 -6 -1999 passed by the Ist Additional Chief Judicial Magistrate Azamgarh in case No. 731 of 1999, State v. Manju Yadav and Ors.