KESHAVA RAM VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AGA for the State.

(2.) This petition has been filed with the following main prayer:-

(3.) It has been submitted by the learned counsel for the petitioner that both the petitioners are Government employees and details regarding their presence in office at the time when the said offence had been alleged to have taken place has already been filed as annexure -05 of this petition. It has been submitted that initially an application under Sec. 156(3) of the Cr.P.C. was filed which was heard by the Magistrate concerned and later on treated to be a complaint case. It has been submitted that both the petitioners being Government employees and being present in their offices at the time alleged incident took place, learned trial court should have considered this fact and passed appropriate orders. The petitioner has approached this Court only against summoning order dated 28.07.2018, this Court is not convinced enough to quash the summoning order.