JYOTI SAHU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. for the State.

(2.) This application under Section 482 Cr.P.C. has been filed to quash the summoning order dated 12.3.2019 in Case No. 8270 of 2018 (Smt. Sahu Vs. Smt. Jyoti Sahu and others), under Sections 323, 504 I.P.C., Police Station- Barra, District- Kanpur Nagar, pending before the Special Chief Judicial Magistrate, Kanpur Nagar. The contention of learned counsel for the applicants is that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purpose of causing harassment. He pointed out certain documents and statements in support of his contention.

(3.) At this stage, the argument raised by learned counsel for the applicants involves adjudication of a factual dispute and appraisal of evidence.