PRADOSH KUMAR AWASTHI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THE challenge by way of this criminal miscellaneous application is to the order of cognizance dated 16.3.2005 passed by 2nd Additional Civil Judge/Judicial Magistrate, Dehradun in Criminal Complaint Case No. 1914/2004 Sunil Kumar v. Pioneer Paints and Chemicals and Others. In this order of cognizance, the applicant Shri Pradosh Kumar Awasthi and one Shri T.K. Awasthi were summoned for the offences of section 420/120B IPC.

(2.) THIS application under section 482 CrPC has been moved only by Shri Pradosh Kumar Awasthi, while Shri T.K. Awasthi has not filed any petition against the order of cognizance.

(3.) I have heard learned Counsels of both the parties and perused the record.