- (1.) Heard Shri Bimal Prasad, learned counsel for the applicant and learned AGA for the State-respondents.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the proceedings of Case No. 179 of 2015 (State vs. Surgriv Yadav) registered on the basis of the report dated 02.06.2015 made by the opposite party no. 2 under Section 110 (g) Cr.P.C. before Sub Divisional Magistrate, Chakia, District Chandauli. Upon a receipt of the report, it appears that the Magistrate has issued a notice to the applicant to show cause why he may not be ordered to execute and furnish two sureties for Rs. 50,000/- each and a personal bond for the same amount for maintaining good behaviour for a period of two years.
(3.) The contention of the learned counsel for the applicant is that there was an alteration between him another person, namely, Bechan Ram. The dispute was with regard to irrigating the agricultural field of the parties. On the basis of the report by Bechan Ram, a case under Sections 323, 504 IPC and Section 3(1) (X) of the SC/ST Act was registered at Police Station Illia, District Chandauli. It has further been contended that the notice has been issued on a printed format, which indicates that it has been issued in a mechanical manner, without application of mind.;