PRADEEP KUMAR KESARWANI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) It has been brought to our notice that the respondent no.2 declined to accept the notice issued by this Court. This is what the office report also indicates.

(3.) This appeal arises from the order passed by the High Court of Judicature at Allahabad dtd. 12/9/2019 in Application under Sec. 482 No.-12607 of 2016 by which the petition filed by the appellant herein seeking to quash the summoning order dtd. 25/8/2015 passed by the Additional Chief Judicial Magistrate, Court No.8, Allahabad came to be dismissed.