RAJITRAM SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Pradeep Mishra, learned counsel for the applicants and Sri Pankaj Saxena, learned Additional Government Advocate-I appearing for the State-opposite party.

(2.) The present application under Section 482 of the Code of Criminal Procedure [the Code] has been filed seeking to quash the charge sheet dated 31.12.2015 as well as summoning order dated 18.11.2020 passed by Special Judge S.C./S.T. Act, Jaunpur as well as entire proceedings of S.S.T. No. 284/2020, arising out of Case Crime No. 249/2015, under Section 323, 504, 506 I.P.C. and 3 (1) 10 S.C./S.T. Act, Police Station Barsathi District Jaunpur.

(3.) A challenge is sought to be raised to the proceedings of S.S.T. No. 284/2020, arising out of Case Crime No. 249/2015, and also to the charge-sheet dated 31.12.2015 as well as summoning order dated 18.11.2020, by raising a preliminary point and contending that the proceedings would be barred by limitation in view of the provisions contained under Section 468 CrPC.