ARJUN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Additional Government Advocate and perused the record.

(2.) This petition under section 482 Cr.P.C. has been filed with the prayer to quash the impugned Charge-Sheet dated 24.08.2017, arising out of Case Crime No.472 of 2017, under Sections 147, 323, 504, 506, 427 I.P.C. and 3(i)(D)(Dh) of S.C./S.T. Act, Police Station Kakori, District Lucknow and impugned summoning order dated 07.10.2017 passed by the learned trail court in Special Trial No.660 of 2017.

(3.) Learned counsel for the petitioners has submitted that the First Information Report has been lodged against the petitioners on the basis of false story. It has also been submitted that the petitioners have falsely been implicated in this case. Lastly, learned counsel for the petitioners has submitted that petitioners are ready to surrender before the court below and some protection may be granted to them.