Rajeev Misra,j. - (1.) Short counter affidavit filed by opposite party No. 2 in Court today, is taken on record.
(2.) Heard Mr. Mirza Ali Zulfaquar, learned counsel for applicants, learned A.G.A. representing opposite party No. 1 and Mr. Ram Surat Patel, learned counsel representing opposite party No. 2.
(3.) This application under section 482 Cr. P. C. has been filed challenging charge sheet dated 7.3.2013 submitted in Case Crime No. 29 of 2013, under Sections 147, 148, 323, 324, 452 504, 506 I.P.C. and Section 3 (1) X S.C./S.T. Act, Police Station Swar, District Rampur as well as entire proceedings of consequential Case No. 825 of 2013 (State of U.P. v. Naubat Ram Kashyap and others), under Sections 147, 148, 323, 324, 452 504, 506 I.P.C. and Section 3 (1) X S.C./S.T. Act, Police Station Swar, District Rampur, pending in the Court of Additional District Judge, Rampur.;