S.C.CHAURASIA,J. - (1.) SUPPLEMENTARY affidavit filed on behalf of the petitioners be taken on record.
(2.) HEARD the learned Counsel for the petitioners, the learned A.G.A. and pe­rused the record. This petition under Section 482, Cr.P.C. has been filed on behalf of the pe­titioners with the prayer that the impugned order dated 29-6-2009 passed by the Spe­cial Judicial Magistrate, Pollution (C.B.I.), Lucknow in Case No. 796 of 2009, State v. Rajeshwar Pandit and Ors., and the charge-sheet relating to Case Crime No. 160 of 1999 under Sections 452,323,352, 504, I.PC. and 3 (1) (x) S.C. and S.T. Act, PS. Mai, District Lucknow, may be quashed.
(3.) THE learned Counsel for the peti­tioners has submitted that no case under Section 3(1) (x) of S.C. and S.T. Act has been made out against the accused and hence, the charge-sheet and the impugned order dated 29-6-2009 deserve to be set-aside.;