(1.) Petitioners have filed this petition under Section 482 of the Cr.P.C., for expunction of observations and remarks made against them in Para -32 of the impugned order dated 21.11.2014 passed by the learned Special Special Judge, Burhanpur under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, (for short 'the Act') in Special Case No. 21/14, State of M.P. Vs. Rakesh (for short 'the case').
(2.) The factual matrix of the case leading to filing of this petition is as follows: -
(3.) The learned trial Judge framed the charges against the accused Rakesh for the offences punishable under Sections 376, 302, 201 of the IPC and 3 (2) (5) of the Act. He denied the charges and claimed trial.