ANIL KUMAR JAISWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned AGA for the State and perused the record.

(2.) This application under Section 482 CrPC has been filed by the applicants with the prayer to quash the entire proceedings of Case Crime No.293 of 2018, under Sections 323, 504, 506 IPC and Section 3(1)(Da) & 3(1)(Dha) of SC/ST Act, Police Station Ghoorpur, District Allahabad.

(3.) As per the allegations made in the FIR and the statement of the first informant during the course of investigation under Section 161 CrPC, it is alleged that on 13.05.2018 at about 6:00 PM, the applicants abused the victim with the name of his caste with an intention to humiliate and intimidate him and threatened him for life.