RAM SHYAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Compromise Affidavit filed by Shri Ram Govind on behalf of O.P No.2 is taken on record.

(2.) Heard learned counsel for the applicants, learned AGA for the State, Shri Ram Govind, learned counsel for the Opposite Party No. 2 and perused the record.

(3.) This application under Sec. 482 Cr.P.C. has been filed by the applicants with the prayer to quash the entire proceedings of case crime no. 0258 of 2018, State Vs. Ram Shyam and others, under Sec. 452, 323, 324, 504, 506 IPC and 3 (1) (r) (s) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act 1989, P.S. Kalpi, District Jalaun, pending in the court of Special Judge, (SC&ST Act), Jalaun at Orai.