RAJEEV SINGH,J. - (1.) Heard Shri Uma Kant Gupta, learned counsel for the applicants and Shri Aniruddh Kuamr Singh, learned A.G.A. for the State.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the summoning order dated 22.11.2019 passed by Special Judge, SC/ST, Act in Complainant Case No.52 of 2019, under Sections 376 D and 506 I.P.C. and Section 3 (I) (XII) SC/ST, Act, Police Station-Harchandpur, District Raebareli.
(3.) Learned counsel for the applicants submitted that the impugned proceeding has been initiated only in retaliation, as a result, the entire proceeding is liable to be set aside.;