- (1.) Heard learned counsel for the applicants as well as learned A.G.A. for State of U.P. and perused application moved under section 482 Cr.P.C.
(2.) By filing this application under section 482 Cr.P.C. applicants have prayed to quash charge sheet no.107 of 2014 dated 14.5.2014 in Case No.488 of 2014 dated 14.5.2014 arising out of Crime No.32 of 2014 (State vs. Veeru and others), under sections 427, 323, 504 I.P.C. and 3(1) (X) of S.C./S.T. Act, Police Station Hasanpur, District Amroha.
(3.) Learned counsel for applicants contended that original charge sheet was submitted in N.C.R.No. 310 of 2013, Police Station Hasanpur, District Amroha against applicants under sections 427, 323, 504 I.P.C. upon which Magistrate concerned took cognizance. But later on said N.C.R. was converted into Crime No.32 of 2014, under sections 427, 323, 504 I.P.C. and 3(1) (X) of S.C./S.T. Act and further investigation was made by police. Thereafter charge sheet was submitted against applicants in Crime No.32 of 2014, under sections 427, 323, 504 I.P.C. and 3(1) (X) of S.C./S.T. Act whereupon another magistrate took cognizance and summoned applicants.;