NAVEEN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. for the State and perused the record.

(2.) The present applicants have invoked the inherent power of this Court under Sec. 482 Cr.P.C. to assail the charge sheet dtd. 22/7/2022 and cognizance order dtd. 25/4/2023 passed by C.J.M., Etah as well as entire proceedings of Case Crime No.88 of 2022, arising out of Case Crime No.18519 of 2022), under Ss. 147, 148, 323, 354, 506, 427 IPC, Police Station Marahra, District Etah.

(3.) Opposite party No.2 has lodged an FIR, being Case Crime No.0088 of 2022 dtd. 5/6/2022, leveling allegation of outraging the modesty of women and inflicted wound with an averments that all the accused (including the present applicants) as named in the FIR have molested daughters of the opposite party No.2 and while they have resisted they have been badly thrashed by the accused.