Bala Krishna Narayana, J. - (1.) LIST has been revised. None is present on behalf of the opposite party No. 3 to press this application. Heard learned Counsel for the applicants and Smt. Madhulika Yadav, learned A.G.A. for the State.
(2.) THE applicants, by means of this application under section 482 Cr.P.C. have invoked the inherent jurisdiction of this Court with a prayer to quash the impugned charge -sheet No. 22 of 2012, dated 3.3.2013 laid in Case Crime No. 33 of 2013, under sections 323, 504 and 325 I.P.C., P.S. Raunahi, district - Faizabad and registered as Case No. 33 of 2013, pending in the Court of learned A.C.J.M -IVth, Faizabad. The brief facts of the case are that on the basis of a non -cognizable report lodged by the opposite party No. 3, Ashutosh Pratap Singh at police station - Raunahi, district - Faizabad, N.C.R. No. 12 of 2013 was registered against. the applicants. The matter was investigated in pursuance of the order passed by the learned Magistrate under section 155(2) Cr.P.C. and police report was submitted showing commission of offences under sections 323, 504 and 325 I.P.C. by the applicants. The said charge sheet was registered as Case No. 33 of 2013 before the A.C.J.M -IVth, Faizabad. The concerned Magistrate took cognizance and summoned the applicants to face trial for the aforesaid offences.
(3.) THE undisputed facts of the case as would be evident from the perusal of the N.C.R. as well as the statements of the witnesses recorded during investigation are that on 21.1.2013 at about 9:45 a.m. the applicants had allegedly attacked the complainant/opposite party No. 3 causing serious injuries to him. The complainant got his injuries examined at C.H.C., Shohawa, district -Faizabad. He was advised X -Ray. X -Ray was conducted on the same date at about 2:45 p.m. The X -Ray report revealed proximal fracture of index finger. The injury report and the X -Ray reports have been filed as Annexure Nos. 3 and 4.;