JITENDRA @ BABLU DIXIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Anurag Shukla, learned counsel for petitioner, learned A.G.A. representing opposite party no.1 and Mr. Ram Ashish Pandey, learned counsel representing opposite party no.2.

(2.) Present application under Section 482 Cr.P.C. has been filed challenging summoning order dated 03.08.2010 passed by Additionasl Chief Judicial Magistrate, 2nd, Etawah in Complaint Case No. 1787 of 2010 ( Priti Devi Vs. Jitendra and others) under Sections 354, 384, 452, 506 I.P.C. and Sections 3(1) (10) of SC/ST Act, Police Station-Ikdil, District-Etawah.

(3.) Parties have exchanged their affidavits. Consequently, with the consent of parties, present application is being disposed of finally at the admission stage.