- (1.) Heard the learned counsel for the applicant and the learned AGA and perused the record.
(2.) This petition has been filed by applicant Hari Datt Sharma for quashing the proceedings of complaint case no. 4562/2010, Rajjan Lal vs. Hari Datt, under sections 323, 504 IPC and 3(1))(X) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, PS Makkanpur, district Firozabad.
(3.) The learned Magistrate, keeping in view the materials on record, arrived at the conclusion that there were sufficient material on record to summon the accused. The finding of the learned Magistrate is based on proper appraisal of the relevant material. The petition has no merit and is liable to be dismissed.;