Vikas Kunvar Srivastav, J. - (1.) The application in hand is moved under section 482 of Criminal procedure code, 1973 by learned counsel Sri Mohammad Aslam Beg on behalf of applicants accused involved in Case crime no.867/2016 under Sections 147, 323 I.P.C. & Section 3(1)(10) SC/ST Act, Police Station - Kakori, District Lucknow. The applicant seeks relief, praying to, "quash impugned summoning order dated 17.01.2017, and charge sheet dated 06.12.2016 bearing charge sheet No.90 of 2016 in S.T No.22 of 2017 case crime No.867 of 2016 Under Section 147, 323 IPC and Section 3(1)(X) SC/ST Act Police Station Kakori District Lucknow State of U.P. Versus Sukhveer Singh and others passed by Special Judge (SC/ST Act) District-Lucknow contained in Annexure No.1 and 2 to this petition respectively."
(2.) Briefly stating, the prosecution story as revealed from the FIR is that the informants, Chandrika, Jitendra, Mahesh, Chandrani and Kiran belonging to the class of people falling under the scheduled castes allege that an old Naala (water channel) was passing nearby their agricultural field becomes blocked while making the Agra Expressway.
(3.) The fact of obstruction in the water channel was complained by the informants to the higher officials. After the local inspection on the direction of officers, the Nala was dig open and obstruction in flow of water was removed. After two days angered there by Sukhveer Singh (present applicant), Ram Singh and Rajkumar, Shivbaran, Alok, Satish Kumar Singh came along with their companions and began to ran beat the informant in their field and made them badly injured.;