ANIL KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) -By means of the present petition, the petitioners have challenged the summoning order dated 5th of March, 2008 passed by the Chief Judicial Magistrate, Hardoi in Case No. 1482/2008. Mr. Rajendra Kumar Dwivedi, learned Advocate raised objection against the maintainability of the petition on the ground that, for the same cause of action the petitioners had instituted one petition being Criminal Case No. 4730 of 2010 (under section 482, Cr.P.C), which has been disposed of by this Court by means of order dated 1st of December, 2010, whereas the petitioners have come forward before this Court in fashion of filing the present petition, but without discussing the aforesaid facts.

(2.) THEREFORE, I am of the view that the petition is based absolutely on concealment of facts and is liable to be dismissed on this very ground. Accordingly, the same is dismissed with cost of Rs.40,000.