DHRUV KUMAR DUBEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Rohit Tripathi, learned counsel for the petitioners, Sri Vishnu Srivastava, learned A.G.A., and perused the record.

(2.) Since legal question is involved in this petition, issuance of notices to opposite parties nos. 2 & 3 is dispensed with and the petition is being disposed of finally with the consent of learned counsel for both the parties.

(3.) This petition under section 482 Cr.P.C., has been filed with the prayer that the chargesheet No. nil of 2009, filed in case crime NCR No. 322 of 2009, under sections 323,504,506 I.P.C., Police Station-Kotwali Nagar, District-Pratapgarh, in the Court of Chief Judicial Magistrate, Pratapgarh and the impugned order dated 18-03-2010, taking cognizance and summoning the petitioners thereon, contained as Annexure Nos. 1 & 2 to the petition, may be quashed.