MANJU RANI CHAUHAN,J. - (1.) Heard 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 order dated 18.02.2020 passed by Special Judge (SC/ ST Act ), Basti as well as entire proceeding of Special S.T. No.40/2019 (State Vs. Mahesh Pathak @ Amman Pathak), arising out of Case Crime No.02/2019, under Sections 323 , 325 , 504 , 506 I.P.C. and 3(1)(Da)(Dha) SC/ ST Act , Police Station Parasrampur, District Basti.
(3.) Brief facts of the case are that on 03.01.2019 opposite party no.2 has lodged an FIR against the applicant and three others for an incident dated 03.01.2019 in Case Crime No.02 of 2019, under Sections 323 , 504 , 506 I.P.C. and 3(1)(Da), 3(1)(Dha) of SC/ ST Act , Police Station Parasrampur, District Basti mentioning therein that on 03.01.2019 at 6.00 p.m. when his son was returning home from market the accused persons surrounded him and had beaten him with lathi and danda, due to which he sustained injuries and after intervention of villagers the accused persons fled away while using abusive language and also threatened him to life.;