MANJU RANI CHAUHAN,J. - (1.) Heard Mr. Rohit Shukla, learned counsel for the applicant, learned A.G.A. for the State and perused the record.
(2.) This application u/s 482 Cr.P.C . has been filed to quash the summoning order dated 18.01.2018 passed by Special Judge, S.C./ S.T. Act , Allahabad as well as the entire proceedings of Complaint Case No.39 of 2017 (Lalji vs. Shrinath and others), under Sections 323 , 504 , 506 , 427 I.P.C. and 3(1)10 of SC/ ST Act , Police Station-Kaundhiyara, District-Prayagraj, pending before the court of A.C.J.M., Court No.5, Allahabad.
(3.) Brief facts of the case are that the present F.I.R. has been lodged through application under Section 156(3) Cr.P.C. wherein the opposite party no.5 alleged that five persons were trying to threaten him and dispossess him from his property, which he had purchased and on 25.10.2016 at 06:00 p.m., when he sat on cot in his corridor, the accused persons came and beaten him with lathi and danda and also abused him using filthy and caste indicative language. Therefore, the opposite party no.5 approached concerned police official but could not be succeeded to lodge an F.I.R.;