Dinesh Kumar Singh, J.:— The present application has been filed for quashing the order dated 14.12.2013 passed by learned 3rd Additional Sessions Judge, Begusarai in Criminal Revision No. 310 of 2013 affirming the order dated 20.03.2013 passed by learned Judicial Magistrate, Ist Class, Begusarai in Begusarai SC/ST P.S Case No. 65 of 2009, whereby processes have been directed to be issued after cognizance being taken for the offences under Sections 342, 354, 352 of the Indian Penal Code and 3(1)(xi) of SC/ST (Prevention of Atrocities) Act.
2. The accusation is of attempting to outrage the modesty of the informant.
3. It is submitted by learned counsel for the petitioners that the petitioners were not sent up for trial but differing with the final form processes have been directed to be issued against the petitioners.
4. This Court is not inclined to interfere at this stage. Accordingly, this application is disposed of with liberty to the petitioners to raise all the contentions at the time of framing of charge, if the charge has not been framed as yet.