KAANI @ SANGEETA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned Additional Government Advocate for the State.

(2.) In view of the proposed order, the notice to opposite party No.2 is hereby dispensed with.

(3.) By means of this petition, the petitioners have prayed for setting aside the impugned summoning order dated 07.02.2020 passed by the learned Civil Judge (S./D.)/ C.J.M., District-Balrampur in Case No.753 of 2019 (Vijay Kumari vs. Budhana and others), under Ss. 452, 323, 504 and 379 I.P.C., Police Statio-Haraiya, District-Balrampur. The petitioners have also prayed for setting aside the proceedings of Case No.753 of 2019 (Vijay Kumari vs. Budhana and others, under Ss. 452, 323, 504 and 379 I.P.C., Police Statio-Haraiya, DistrictBalrampur pending in the court of learned Civil Judge (S./D), A.C.J.M., District-Balrampur.