- (1.) Heard learned counsel for the petitioners, learned AGA and perused the record.
(2.) This petition has been filed with the prayer to quash the impugned Charge-Sheet dated 15.04.2016 as well as the summoning order dated 30.08.2016 passed in ST No.472 of 2016 under sections 323, 504, 506, 452 IPC and 3(1)(X)SC ST Act arising out of case crime no.251 of 2016 under sections 147, 452, 323, 504, 506, 308 IPC and 3(2)(V) SC ST Act.
(3.) Learned counsel for the petitioners has submitted that the First Information Report has been lodged on the basis of false and fabricated story against the petitioners and the petitioners have falsely been implicated in this case. Lastly, learned counsel for the petitioners has submitted that petitioners are ready to surrender before the court below and some protection may be granted to them.;