SHIV BARAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave Granted

(2.) The instant appeal preferred by the appellantcomplainant, arises out of judgment and order dtd. 23/7/2024 passed by the High Court of Judicature at Allahabad in Criminal Revision No.5517 of 2023, quashing the summons issued against Rajendra Prasad Yadav, Respondent No.2 herein, under Sec. 319 of the Code of Criminal Procedure, 1973[Hereinafter 'CrPC] vide order dtd. 28/9/2023 passed by the Additional Sessions Judge, Kaushambi[Hereinafter "Trial Court"] in Sessions Trial No.109 of 2018, arising out of Case Crime No.303 of 2017.

(3.) Brief facts giving rise to the present appeal are :