JUDGEMENT
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(1.)Heard learned counsel for the applicants as well as learned A.G.A for the State/opposite party no.1 and perused the record.
(2.)This application under Section 482 Cr.P.C. has been filed by the applicants with the prayer to quash the entire proceedings of Case No. 2960 of 2020 (State v. Sri Prakash Mishra and others) in pursuance of the charge-sheet dated 14.07.2020 arising out of Case Crime No. 45 of 2020, under Sections 147, 148, 149, 324, 325, 336, 323, 504, 506 I.P.C., Police Station Chauri, District Bhadohi pending in the Court of the Civil Judge (Junior Division-I), Bhadohi at Gyanpur as well as the summoning order dated 24.08.2020 passed in the said case.
(3.)Learned counsel for the applicants, after making submissions to some extent, has fairly submitted that necessary grounds for invoking the inherent powers of this Court under Section 482 Cr.P.C. have not been made out in the facts of the present case. Accordingly, he does not wish to press the principal prayer, as made in the application.
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