PAWAN KUMAR GOEL Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals are directed against the final judgment and order dtd. 19/11/2019 passed by the High Court of Judicature at Allahabad (hereinafter referred to as "High Court ") in four Criminal Miscellaneous Writ Petitions filed by the Respondents seeking quashing of the summoning order dtd. 18/3/2013 passed by the Additional Chief Judicial Magistrate-II, Muzaffarnagar (hereinafter referred to as "Magistrate ") and order dtd. 2/12/2013 passed by the Additional Sessions Judge, Muzaffarnagar (hereinafter referred to as "Sessions Court "). The High Court allowed the Writ Petition and quashed the entire proceedings including the summoning order dtd. 18/3/2013 as well as order dtd. 2/12/2013.

(3.) As the present appeals are filed by the same Appellant challenging the same impugned judgment, for the sake of brevity they are being disposed of by this common Judgment. Criminal Appeal arising out of Special Leave Petition (Crl.) No. 1697 of 2020 is taken up as a lead case and the parties arrayed thereunder are to be taken in the same manner for the other cases as well.