SONIA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned AGA and perused the record.

(2.) By means of the present application u/s 482 Cr.P.C ., the prayer sought is to quash the Criminal Complaint Case dated 21.04.2016, u/s 452, 323, 504, 506 IPC as well as summoning order dated 31.10.2019 passed by C.J.M., Etah in Compliant Case No. 909/2016, P.S. Mirehchi, District Etah.

(3.) Submission made by learned counsel for the applicants that the applicant no. 1, Km. Sonia is an unmarried girl. She has also summoned by impugned summoning order dated 31.10.2019. Learned counsel for the appellant has raised number of legal and factual aspect of the issue, which could be well appreciated after having the counter version of the opposite party no. 2.