RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Girish Mohan Singh, learned counsel for the petitioners and learned A.P.P. appearing on behalf of the State.
(2.) In this application the petitioners have prayed for quashing the entire criminal proceeding in connection with C.P. Case No. 930 of 2015 including the order dated 03.03.2016 passed by the learned Judicial Magistrate, Ist Class, Bokaro whereby and where-under cognizance has been taken for the offence punishable under Sections 323, 379, 506, 34 of the I.P.C and Section 3(X) of the SC/ST, (Prevention of Atrocities) Act.
(3.) It has been stated by the learned counsel for the petitioners that the complaint case does not contain any residal of the complainant approaching the police station or on account of the refusal of the Officer-in-charge of the concerned police station to register the case for informing the police in terms of Rule 5 of the SC/ST (Prevention of Atrocities) Rules. It has also been stated that since Rule 5 is a statutory provision and since the same has not been followed prior to institution of the complaint case, the entire criminal proceeding deserves to be quashed and set aside.;