RAJENDRA KUMAR-IV, J. - (1.) Heard learned counsel for the applicants, learned A.G.A. for the State and perused the material available on record.
(2.) The present application under Section 482 Cr.P.C. has been filed by applicants for quashing the charge sheet dated 13.12.2019 in Case Crime No. 0162 of 2019, under Sections 354, 504 I.P.C. and Section 3(1)(Da) and 3(1)(Dha) of S.C./S.T. Act, P.S. Matsena, District Firozabad, pending before learned Special Judge, S.C./S.T. Act, Firozabad as well as summoning order dated 17.7.2020 passed by Special Judge, S.C./S.T. Act, Firozabad.
(3.) Learned counsel for the applicants submits that the applicants are innocent and have been falsely implicated in the present case; they have committed no offence. No case under S.C./S.T. Act is made out against the applicants. He showed some papers and statements in favour of his contention.;