- (1.) Heard learned Counsel for the petitioners and the learned AGA for the respondent No. 1 and perused the record. None appeared for the respondent No. 1.
(2.) Counter affidavit and rejoinder affidavit have been exchanged.
(3.) This is a petition under section 482 Cr.P.C. for quashing the proceedings of the criminal case arising out of crime No. 227 of 2003 under section 364 IPC and section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, police station Didauli, district J.P. Nagar.;