KISHUN PAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for opposite party no.2 submits that there is no need to file counter affidavit and he do not want to file any counter affidavit.

(2.) Heard Sri Sanjeev Kumar Mishra, learned counsel for applicants, Sri Satish Kumar Shukla, learned counsel for opposite party no.2, learned A.G.A. for the State and perused the record.

(3.) This application under Section 482 Cr.P.C. has been filed for quashing the summoning order dated 31.8.2018 passed by Additional District and Sessions Judge-II/Special Sessions Judge (S.C./ S.T. Act ), Kasganj as well as entire criminal proceedings of Complaint No.7 of 2018 (Kaptan Singh Vs. Kish Lal Thakur and others) under sections 452 , 427 IPC and 3(1) X S.C./ S.T. Act , P.S. Ganjdundwara, District Kasganj, pending in the Court of Additional District and Sessions Judge-II/ Special Sessions Judge (S.C./ S.T. Act ), Kasganj.