- (1.) Heard the learned counsel for the petitioner the learned counsel for the Opposite party no.2 and learned counsel for the State.
(2.) The petitioner has filed this application for quashing the order dated 09.10.96 by which the cognizance has been taken against the petitioners under Sections 323/452/and 427 of the Indian Penal Code and also under Section 13(I)(IV),(X) and (XI) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. 1989 and also the entire Criminal Proceeding of Special Case No. 17/96 at present pending before the First Additional Session Judge, cum-Special Judge, Godda.
(3.) Mr. Tewari, learned counsel for the petitioner, has submitted that the opposite party no. 2 has filed a complaint petition before the Court of Special Judge, Godda, which was registered as P.C.R. Case No. 09 of 1996.;