- (1.) Heard learned counsel for the applicant, learned AGA and perused the records.
(2.) The application under section 156 (3) Cr.P.C., moved by applicant regarding incident happened inside her house in her presence, was registered as complaint case by impugned order dated 17.5.2016 passed by 1st Additional Chief Judicial Magistrate, Banda. This order of registering the application as complaint is under challenge in present proceeding.
(3.) This contention of learned AGA appears not unacceptable that according to said application alleged overt acts were committed inside house, and not at any public place or in public view, but applicant had tried to implicate accused for offence under section 3(1) 10 SC/ST Act, which is not applicable in such matter.;