NIGAR SULTANA RIZVI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the applicant, learned A.G.A. for the State and Sri R.B. Sahai, learned Counsel for the opposite party No. 2.

(2.) The present application has been filed for quashing the summoning order dated 17.04.1999 passed by learned Chief Judicial Magistrate, District Fatehpur in Criminal Case No. 1476 of 1999 State v. Dr. Nigar Sultana Rizvi and Ors.

(3.) Vide order dated 03.11.1999 another Bench of this Court had issued notices and in the meantime stayed the proceedings of Criminal Case No. 1476 of 1999 (State v. Dr. Nighar Sultana Rizvi) pending before learned Chief Judicial Magistrate, District Fatehpur.