RISHIPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Saurabh Kumar Singh, Advocate, holding brief of Mr. V.P. Singh Kashyap, learned counsel for applicants and learned A.G.A. representing opposite party No.1.

(2.) Inspite of service of notice upon opposite party No.2, no one has put in appearance on behalf of opposite party No.2.

(3.) This application under Section 482 Cr.P.C. has been filed challenging the summoning order dated 4.7.2013, passed by Special Judge, D. A. A., Badaun in Special Sessions Trial No. 121 of 2013, under Sections 395 and 397 IPC, P.S. Sahaswan, District Badaun as well as the entire proceedings of above mentioned complaint case.