(1.) -Heard.
(2.) A charge-sheet No. 34A of 1997 and the proceedings in Case No. 42 of 1998 started thereon, are sought to be quashed on the ground that this is absolutely a false case as the Investigating Officer and the Station Officer of the concerned police station were biased. It appears that initially an F.I.R. was lodged with case Crime No. 119 of 1997 after a road accident, in which a lady was killed. After some time, this concerned Crime No. 119A of 1997 was lodged for offences under Section 147/353, I.P.C. read with 7, Criminal Law Amendment Act as certain people allegedly wanted to take the law in their own hands and did try to use force on the police party. This subsequent F.I.R. has ended in charge-sheet which is under challenge now. Whether it is a false allegation or not is to be seen in trial only and in that case the charge-sheet or the proceedings may not be quashed as the Court at this stage is required only to see the prima facie nature of the allegations.