Amar Singh Chauhan, J. - (1.) Heard Sri Rohan Gupta, learned counsel for the applicant, learned AGA for the State and Sri Sudhir Mehrotra, learned counsel for the opposite party no. 2.
(2.) Applicant, Ramesh Kumar Tiwari, through this application under section 482 Cr.P.C. has invoked the inherent jurisdiction of the Court with a prayer to quash the proceedings in Criminal Case No. 1080/IX/2010 (Shyam Lal vs. Ramesh Kumar Tiwari) under sections 323, 504, 506 IPC and 3(1)(X) SC/ST Act, Police Station Karvi, District Chitrakoot and its consequential summoning order dated 12.4.2012 and further prayed to stay the aforesaid proceeding.
(3.) Brief facts which are requisite to be stated for adjudication of this application are that an application under Section 156(3) Cr.P.C. was moved by the opposite party no. 2 with the allegation that he is working as Head Master in Junior High School, Block Kanthipur, Karvi, District Chitrakoot since March 2006. On the instigation of Gram Pradhan, Kanthipur, who belongs to Kurmi, he was attached by the applicant to the office of Nagar Shiksha Adhikari, Chitrakoot vide order dated 30.11.2009. When he went to the office of the applicant, who was posted as District Basic Shiksha Adhikari, Chitrakoot, made a request to withdraw the attachment order and also requested to give the honorarium to his son Daulat Ram but the applicant began violent and assaulted him by kick and fist and thrown him on the ground. The opposite party no. 2 moved an application before the District Magistrate, Superintendent of Police and Station House Office but no action was taken, therefore, this application was moved, which was treated by the Magistrate as complaint case, and after recording the statement under sections 200 and 202 Cr.P.C., and on being satisfied, the Magistrate issued the process against the applicant.;