UPENDRA KUMAR GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed on behalf of applicant is taken on record.

(2.) Heard learned Counsel for the applicant, learned AGA for State and perused the material available on record.

(3.) The present application under Section 482 Cr.P.C. has been filed by applicant for quashing the summoning order dated 21.08.2020 and the Special Trial No.190 of 2019 (Chandra Pal versus Hari Shankar Tripathi and another), under Sections 323, 504, 506 IPC and 3(2)5a SC/ST Act, Police Station Kotwali Nagar Banda, District Banda pending in the Court of Special Judge (SC/ST Act) / Additional District Judge, Banda.