KALLU Vs. STATE OF U.P.

JUDGEMENT

(1.) The applicants namely, Kallu, Bachchi Lal and Mewalal, by means of this application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of the Court with prayer for quashing of entire proceeding of Complaint Case No. 1 of 2018 (Mahavir Vs. Kallu and Others), under Section 379/34, 504/34, 323/34, 506/34 of IPC, Police Station- Khaga, District Fatehpur, pending before the Civil Judge (Junior Division)/Judicial Magistrate, Khaga, Fatehpur. Further prayer has been made to stay the further proceedings of the aforesaid case.

(2.) Heard learned counsel for the applicants and learned A.G.A. for the State.

(3.) Learned counsel for the applicant argued that it was a false accusation in counter blast to Case Crime No. 488 of 2017, under Sections 323, 504 I.P.C. and Section 3(1)X of SC/ST Act, P.S. Khaga, District Fatehpur, filed by Mewalal against Mahaveer and his sons Dharmendra and Rajkumar, which was got registered on 20.11.2017 and wherein charge-sheet has been filed. This complaint was filed under manipulation by complainant. The statements recorded under Section 200 and 202 of Cr.P.C, were not in consonance with the contention of complaint. Hence, for ensuring end of justice, this application has been filed with above prayer.