AMAR SINGH CHAUHAN,J. - (1.) Rejoinder affidavit filed on behalf of the applicants is taken on record.
(2.) Heard learned counsel for the applicants, learned counsel for opposite party no. 3, learned Additional Government Advocate and perused the material on record.
(3.) The applicants Shiv Prasad and six others through the present application under Section 482 Cr.P.C. have invoked the inherent jurisdiction of this Court with a prayer to quash the entire proceedings of Case No. 1474 of 2008 (State v. Shiv Prasad and others) in Case Crime No. 18 of 2008 under sections 147, 323, 504, 506, 427 and 379 I.P.C. and 3(1)(X) Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, Police Station- Utraon, District- Allahabad.;