RAHUL CHATURVEDI,J. - (1.) Shri Brijesh Kumar Pandey, Advocate filed his Vakalatnama along with short counter affidavit sweared by opposite party no.2 namely Neeraj kumar Gautam, which is taken on record.
(2.) Heard learned counsel for the applicants, learned counsel for the opposite party no. 2 as well as learned A.G.A for the State and perused the record.
(3.) The present application under Section 482 Cr.P.C. has been filed for quashing the charge sheet dated 21.10.2013 and cognizance order dated 21.12.2013 as well as entire proceeding of Criminal Case No.895 of 2013 (State v. Iqbal and others) arising out of Case Crime No.374 of 2013, under Sections 147, 323, 504, 506 I.P.C. and Section 3(1)(X) of SC/ST Act, Police Station-Madhiyahun, District-Jaunpur, pending before A.C.J.M.-Ist, Jaunpur.;