- (1.) Heard learned counsel for the applicants and perused application moved under Section 482, Cr.P.C. By filing this application under Section 482, Cr.P.C. applicants have prayed to quash proceedings initiated on the basis of F.I.R. dated 3.3.2014 bearing Case Crime No. 15 of 2014, under Sections 323, 504, I.P.C. and Section 3(1)(x) of S.C./S.T. Act, 1989, Police Station Chilla, District Banda and charge-sheet dated 27.4.2014 bearing No. 22 of 2014, under Sections 323, 504, I.P.C. and Section 3(1)(x) of S.C./S.T. Act, 1989, Police Station Chilla, District Banda bearing Case No. 539/IX/2014 pending before learned IInd Additional Chief Judicial Magistrate, Banda.
(2.) Learned counsel for applicants contended that incident narrated in F.I.R. is totally false and F.I.R. has been lodged with mala fide intention. Police has submitted charge-sheet without sufficient evidence on false allegation. Learned counsel for applicants further contended that in view of Section 14 of S.C./S.T. Act (Prevention of Atrocities) Act, 1989 offence punishable under said Act shall be tried by special court. Therefore, cognizance taken by A.C.J.M. is without jurisdiction.
(3.) In view of above contention learned counsel for applicants has prayed for quashing of proceedings of aforesaid criminal case.;