- (1.) Heard learned counsel for the applicants and learned A.G.A. for the State of U.P.
(2.) The applicants have invoked the jurisdiction of this Court under section 482 Cr.P.C. with the prayer to quash the impugned order dated 26.7.2016 passed by the learned Additional Session Judge/Special Judge (E.C.Act.), Badaun and order dated 6.9.2014 passed by the learned Judicial Magistrate Sahaswan Badaun as well as the entire proceedings of Complaint case no. 296 of 2014, Ataurrahman alias Chaman Vs. Mushahid and others, P.S. Sahaswan Badaun.
(3.) Learned counsel for the appellant submits that the name of the applicant no.1 was not mentioned in the N.C.R. Dated 13.7.2014, P.S. Sahaswan, District Badaun. Six persons are alleged to have assaulted as per the complainant's version, but no injury report has been filed to substantiate the factum of assault. The name of the witnesses are different to those named in N.C.R. On this score, learned counsel for the applicants submitted that the complaint is false and the entire discrepancies as aforesaid are sufficient to quash the proceeding.;