- (1.) Heard learned counsel for the applicant and learned AGA for the State.
(2.) By the instant petition, applicant-accused seeks quashing of the proceeding of Complaint Case No.1039 of 2014 (Dilip Kumar Vs. Nagesh) under sections 323, 504, 506 IPC and 3(i) (X) of SC/ST Act, Police Station Barsathi, District Jaunpur, pending in the court of Special Magistrate, SC/ST Act/Additional Special Judge, Court No.4, Jaunpur.
(3.) Learned counsel for the applicant submits that on the FIR lodged by Dilip Kumar, after investigation, circle officer has submitted the final report dated 18th October, 2013, opining therein that no offence was found to be made out against the present applicant. He further submits that the investigating officer during investigation has recorded the statement of witnesses including wife of opposite party no.2 Dilip Kumar, who has also stated that no offence was committed by the applicant. He further submits that on account of enmity of former Pradhan Rajit Shukla, the applicant the present Pradhan of the village is being harassed and unnecessarily prosecuted.;