Dinesh Kumar Singh,J. - (1.) Heard Sri Lavkush Kumar Bhatt learned counsel for the applicants, Sri Shamsher Bahadur Maurya, learned brief holder for the State.
(2.) This application under section 482 Cr.P.C. has been filed with the prayer to quash the impugned charge sheet dated 14.01.2018 as well as the entire proceedings of Criminal Case No. 269 of 2019, State v. Mateen Khan and others arising out of Case Crime No. 0427 of 2017 under sections 323, 324, 452, 504 and 506 I.P.C., Police Station Jahanganj, District Farrukhabad pending in the court of learned Judicial Magistrate, Sadar, Farrukhabad.
(3.) The contention of learned counsel for the applicants is that the applicants have been falsely implicated in this case; in x-ray of the injured, no abnormality has been detected; without thorough investigation, the charge-sheet has been submitted against the applicants and cognizance has been taken by the court below without applying judicial mind; Learned counsel for the applicants further stated that if proceedings are allowed to continue that would amount to an abuse of process of court.;