MAHIPAT SINGH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for the opposite party no. 2 filed counter affidavit and the same is taken on record.

(2.) Heard at length the arguments advanced by Shri Ashish Pandey, learned counsel for the applicants, Sri Virpratap Singh, learned counsel for the opposite party no. 2, and Shri B.A. Khan, learned A.G.A. for the State of U.P.

(3.) This application under Section 482 Cr.P.C. has been filed with a prayer to quash the entire proceeding pursuant to summoning order dated 07.11.2019 in Complaint Case No. 34 of 2017 (Ram Swaroop Vs. Mahipat and others), under Sections 147 , 436 and 506 I.P.C. and Section 3(2)(V) of S.C./ S.T. Act , Police Station Garotha, District Jhansi pending in the Court of Special Judge (S.C./ S.T. Act ), Jhansi as well as order dated 02.07.2012 passed by Additional Sessions Judge/Special Judge (S.C./ S.T. Act ), Jhansi in Criminal Revision No. 262 of 2011 (Ram Swaroop Vs. Mahipat Singh and others) with a further prayer to stay further proceedings of the aforesaid case.