VINAY KUMAR AWASTHI Vs. STATE OF U P

JUDGEMENT

(1.) The present application under Section 482, Code of Criminal Procedure has been filed for quashing of the summoning order dated 12.3.2008, passed by learned Additional District and Sessions Judge/F.T.C. No. 4, Aligarh summoning the Applicant on application moved under Section 319, Code of Criminal Procedure in S.T. No. 833 of 2003, State v. Neetu Sharma and Anr. under Sections 323, 504 and 506, I.P.C. read with Section 3(1)(x), S.C./S.T. Act.

(2.) On 24th April, 2008, notice was issued and further proceeding was stayed.

(3.) Heard learned Counsel for the Applicant, learned Counsel for the opposite party No. 2, learned A.G.A. for the State and perused the record.