CHARANJEET SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Nipun Singh, learned counsel for the applicants , learned AGA for the State and Sri Rajeev Kumar, learned counsel for the opposite party no.2.

(2.) Present application under Section 482 Cr.P.C. has been filed for quashing the summoning order dated 20.2.2018 and bailable warrant dated 21.3.2018 issued by the Civil Judge (Senior Division)/Fast Track Court, Gautam Budh Nagar as well as the entire proceedings of Complaint Case No. 2946 of 2017 (Rajendra Kumar Vs. Charanjeet Singh and others), under Section 323 of IPC, P.S. Sector-58, Noida, District Gautam Budh Nagar.

(3.) Brief facts for consideration of present application are that applicant-1 is a Managing Director of a Company incorporated under the Companies Act, 1956 formerly known as GSC Tafan Glass Pvt. Ltd. now known as GSC Glass Ltd., having its head office at 5 and 7, Udyog Vihar, Greater Noida, District Gautam Budh Nagar, while the applicant-2 and 3 are the ex-manager and ex-supervisor respectively of the said company and have retired long ago. The informant-opposite party no.2 was working as a helper in cutting department of the company.