JEETPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Upendra Kumar Singh, learned counsel for applicants and learned A.G.A. for State.

(2.) This application under section 482 Cr. P. C. has been filed challenging summoning order dated 13.2.2013 passed by Additional Chief Judicial Magistrate, Court No. 2, Pilibhit, in Complaint Case No. 1736 of 2012 (Durga Prasad Vs. Chheda Lal and another), under sections 323 and 504 IPC, P.S. Jahanabad, District Pilibhit as well as entire proceedings of above mentioned complaint case.

(3.) It transpires from record that in respect of an incident which is alleged to have taken place on 11.7.2012, complainant opposite party No. 2 filed a complaint dated 10.9.2012 in the Court of Additional Chief Judicial Magistrate, Pilibhit. Concerned Magistrate proceeded with complaint and recorded statements of complainant and his witnesses in terms of Sections 200 / 202 Cr. P. C. On the basis of allegations made in the complaint as well as testimony of the witnesses, Magistrate, recorded his prima facie satisfaction and accordingly summoned the present applicants, vide summoning order dated 13.2.2013. Thus, feeling aggrieved by the aforesaid summoning order dated 13.2.2013 as well as entire proceedings of above noted complaint case, applicants have now approached this Court by means of present application.