- (1.) Supplementary affidavit filed today on behalf of the applicants is taken on record.
(2.) Heard learned counsel for the applicants, the learned AGA for the State and perused the record.
(3.) The instant application has been filed by the applicant with a prayer to quash the proceeding pursuant to the charge sheet dated 10.10.2017 in S.T. No. 69 of 2018 arising out of Case Crime No. 1244 of 2017 (State of U.P. Vs. Suhail Ahmad) under Sections 323, 504, 506 IPC and 3(1) (Da) (Dha) of S.C./S.T Act at Police Station Dudhara, District Sant Kabir Nagar pending in the court of District and Sessions Judge, Sant Kabir Nagar.;