HONBLE SHAMIM AHMED,J. - (1.) Heard Mr. Narsingh Pandey, learned counsel for applicant as well as learned A.G.A. for State through video conferencing and perused the record.
(2.) This application under section 482 Cr.P.C. has been filed challenging entire proceeding of Case No. 5713 of 2021 (State Vs. Raju Maurya @ Abhijeet Maurya) arising out of Case Crime No. 72 of 2020, under Section 110 Cr.P.C. P.S. Paikoliya, District- Basti.
(3.) Record shows that Police of Police Station Paikoliya, District- Basti submitted a challan report dated 05.9.2020 against applicant Raju Maurya @ Abhijeet Maurya, whereby he has been challaned under sections 110 Cr.P.C. It is alleged in aforesaid report that Case Crime No. 69 of 2020 under Sections 147, 325, 504, 506 IPC and Section 3(1) Da, Dha SC/ST (Prevention of Atrocities) Act, 1989 (Amendment 2015) (State Vs. Raju Maurya @ Abhijeet Maurya) has been registered on account of which there is tension between parties. Allegations and counter allegations are being made by either side. There is every possibility of breach of peace. In order to prevent same, aforesaid persons has been callaned under section 110 Cr.P.C. In the interest of Justice, requisite amount of personal bond and surety bond be obtained from above named persons.;