CHASHMUDDIN Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the applicant and learned A.G.A. for the State -respondent.

(2.) THIS Court vide order dated 04.08.1998 had issued notice to Respondent No. 3 and in the meantime, further proceedings of complaint case No. 777 of 1997 pending before the 2nd Addl. Metropolitan Magistrate, Kanpur Nagar were stayed.

(3.) THE present Petition has been filed for quashing of the summoning order dated 08.01.1998 passed by the 2nd Metropolitan Magistrate, Kanpur Nagar in complaint case No. 777 of 1997 under Section , , , IPC.