PRASHANT VISHNOI Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicant seeks to set aside the summoning order dated 08.05.2012, passed by Judicial Magistrate, Kashipur, District Udham Singh Nagar, in criminal complaint case no. 269 of 2012, Yogendra Mathur vs Satpal Singh and other, under Sections 323, 504, 506, 427 IPC, police station Kunda, District Udham Singh Nagar, as also the entire proceedings of aforesaid criminal complaint case.

(2.) Notice was issued to respondent no. 2. None has turned up on his behalf.

(3.) It appears that the complainant is not interested in prosecuting the accused applicant.