- (1.) Heard the arguments advanced by Shri Dinesh Mishra, Shri Jata Shankar Pandey, Shri Amit Kumar Srivastava and Shri Ashish Mishra, learned counsel appearing on behalf of the applicants and in opposition, Shri Dhiraj Kumar Pandey and Shri Ajay Kumar Shukla, learned counsel appearing for the private-opposite party and learned Additional Government Advocate appearing for the State of Uttar Pradesh.
(2.) Perused the materials available on record.
(3.) This application under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Code') has been filed on behalf of the applicants with a prayer to quash the impugned charge-sheet (Charge Sheet No. 1 of 2017) dated 17.03.2017, the impugned cognizance order as well as the entire proceedings of Sessions Trial No. 209 of 2017 (State v. Om Prakash and others), arising out of Case Crime No. 361 of 2016, under Sections 147, 323, 504, 506, 379 of the Indian Penal Code, 1860 (for short 'IPC') and Section 3(2)(v ) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'Act, 1989'), Police Station - Shivkuti, District - Allahabad, pending in the court of Special Judge (S.C./S.T. (P.A.) Act), Allahabad.;