AMAR SARAN, J. - (1.) HEARD learned Counsel for the applicants and the learned A.G.A.
(2.) AN order dated 8.10.2007 passed by the Additional Chief Judicial Magistrate, Court No. 6, Ghazipur, in Criminal Case No. 591 of 2007 Bechu Paswan v. Ratan Ku ­mar Rai and others, summoning the appli ­cants under sections 323, 392, 427, 504, 506, IPC and 3 (1)(x) S.C./S.T. Act, has been challenged by means of this application. In the said order, it is observed that the complainant was examined under sec ­tion 200, Cr.P.C. thereafter the statements of witnesses Musafir Paswan, P.W. 1, Geeta, P.W. 2, Lalima Kumari, P.W. 3, Virendra Singh Record Keeper, Police Office, Ghazipur, P.W, 4, Constable No. 75 Ram Pravesh, P.W, 5 and Sri Triveni Sharma, Chief Pharmacist, Primary Health Centre, Rewatipur were examined under section 202, Cr.P.C. and also certain documents, which included initial N.C.R. No. 27/2007, copy of the medical report, the copy of the application to the S.P. Ghazipur and the re ­ceipt of the registration were produced.
(3.) THE allegations in the complaint were that complainant belonged to the scheduled caste (dusadh). The applicants, who belonged to a higher caste forcibly lifted the puwal, which was kept in the premises of the complainant. When they were stopped they became extremely angry hurled caste derogatory abuses and also threatened to finish of the complainant. Later applicant No. 1 exhorted his two sons Amit and Ritesh to beat up the complainant crying out that the dusadh is becoming very aggressive. Amit, Ritesh and Ratan Kumar beat him with kicks and fists. Medi ­cal examination of the injured informant Bechu Paswan was conducted by the Medi ­cal Officer, in -charge Primary Health Cen ­tre, Rewatipur.;