- (1.) Heard the learned counsel for the applicants and the learned A.G.A. for the respondent- State and perused the record.
(2.) This is an application under section 482 Cr.P.C. for quashing the charge-sheet No. 18/2010 dated 25.02.2010 filed in case crime no. 13 of 2010, under sections 323 and 504 I.P.C., P.S. Bajariya, District Kanpur Nagar.
(3.) However, Mr. Girish Singh submitted that the offences under section 323, 504, 506 I.P.C. are non cognizable offences, therefore, the charge sheet filed by the Investigating Officer cannot proceed as a police case and the same is liable to be proceeded with as a complaint case. He placed reliance on Murli and others Vs. State of U.P. and another,2008 61 ACC 54, Virendra Singh and others Vs. State of U.P. and others,2002 45 ACC 609 and Shakila Bano and others Vs. State of U.P. and another,2008 61 ACC 636.;