- (1.) Short counter affidavit filed by learned counsel for opposite party no. 2 which is taken on record.
(2.) Heard learned counsel for the applicants, learned counsel for the opposite party no. 2, learned AGA for the State and perused the record.
(3.) The present application u/s 482 Cr.P.C . has been filed with the prayer to quash the charge sheet dated 12.11.2018 as well as entire proceedings of Case No. 98 of 2018, arising out of Case Crime No. 215 of 2017, under sections 354 , 354B , 323 , 504 , 506 IPC and Section 3 (1) (da) (dha), 3 (2) (5) (ka) SC/ ST Act , P.S. Mavana, District Meerut, pending before the court of Special Judge (SC/ ST Act ), Meerut.;