SANJAY Vs. STATE OF UP

JUDGEMENT

(1.) On the matter being taken up, on 6/1/2021, following order was passed by this Bench:

(2.) Pursuant to the above order, a letter dtd. 13/1/2021 has been sent by the Chief Judicial Magistrate, Agra along with the explanation, who has passed the cognizance/summoning order on a printed proforma.

(3.) In the explanation given by the concerned Magistrate, it has been submitted that due to huge work-load and by mistake, he/she passed the cognizance/summoning order on a printed proforma for which he/she has tendered his unconditional apology.