RAM BUX Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Vipin Kumar Mishra, learned Counsel for the applicants and Shri Arvind Kumar Tripathi, learned A.G.A.-I for the State respondent.

(2.) The applicants by invoking the inherent powers of this Court under Sec. 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') have challenged the summoning order dtd. 7/12/2013 passed by Judicial Magistrate-III, Faizabad in Case No.1197/2012, State Vs. Ram Ajore and others, arising out of N.C.R. No. 85 of 2008, under Ss. 323, 504, 506 I.P.C., Police Station Gosainganj, District Faizabad as well as the impugned charge sheet dtd. 10/4/2012, submitted in N.C.R. No.85/2008, under Ss. 323, 504, 506 I.P.C. along with the entire proceedings of Case No.1197/2012.

(3.) Briefly stating, the story put forth by the prosecution is that as the complainant was on his way to his house from the field he was abused by the applicants and one Ram Ajore with fists and kicks in front of the house of Hari Ram. Further it has been alleged that the complainant was threatened and even when his wife came to save him, she was also beaten by them which led to the lodging of N.C.R. No. 85 of 2008 on 3/9/2008 under Ss. 323, 504 and 506 I.P.C.