IRFAN MIRZA Vs. STATE OF U.P.

JUDGEMENT

(1.) Vakalatnama as well as short counter affidavit sworn by opposite party no.2-Abdul Syed Khan filed by Sri Shivesh Mishra, Advocate appearing on behalf of opposite party no.2 today in the Court is taken on record.

(2.) Heard learned counsel for the applicant, learned counsel for the opposite party no. 2 as well as learned A.G.A for the State and perused the record.

(3.) The present application under Section 482 Cr.P.C. has been filed for quashing the entire proceeding in complaint case no.1686 of 2019, 'Abdul Sayeed Khan v. Irfan Mirza' under sections 420, 323, 504, 506 IPC, Police Station-Premnagar, District-Bareilly including the order dated 10.07.2019 passed by learned Additional Chief Judicial Magistrate, Court no.2, Bareilly by which learned court below has summoned the applicant.