RAM PAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ravindra Shukla, learned counsel for applicants and learned A.G.A. for State of U.P.

(2.) Applicants have invoked jurisdiction of this Court under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as " Cr.P.C .") with a prayer to quash the summoning order dated 20.11.2007 and bailable warrant dated 06.07.2011 as well as further proceedings of Criminal Complaint No. 1383 of 2009, Suhel Vs. Shabbir Ahmad and Others, pending in the Court of learned Chief Judicial Magistrate, Sultanpur.

(3.) It is contended that applicants who are Sub-Inspector in U.P. Police, have been summoned but no sanction under Section 197 Cr.P.C. has been obtained, therefore, cognizance taken by Magistrate concerned is illegal.