HICHHA LAL GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr. Sri Prakash Dwivedi, learned Counsel for the applicant and learned AGA for the Respondent No. 1 and perused the record. None is present for the Respondent No. 2.

(2.) This is a petition under Section 482 Code of Criminal Procedure for quashing the summoning order dated 15.2.2008 passed under 319 Code of Criminal Procedure by the Chief Judicial Magistrate, Mirzapur in criminal case No. 2243 of 2003, State v. Darbari and Ors..

(3.) The Chief Judicial Magistrate appears to have summoned the applicant Hichha Lai Gupta in regard to the offence tinder Sections 325, 323, 504, 506 I.P.C. and Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act on the basis of the statement of the complainant, Sukaru, Respondent No. 2, who has given statement regarding involvement of the applicant.