RAJESH KUMAR PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Shahroze Khan, learned counsel for applicants and learned A.G.A. for State.

(2.) Perused the record.

(3.) This application under sec. 482 Cr.P.C. has been filed challenging summoning order dtd. 23/1/2019, passed by Chief Judicial Magistrate, Siddharth Nagar in Criminal Case No. 173 of 2019 (State Vs. Tungnath Pandey and Others), under Sec. 308, 323, 506 IPC, Police Station Mishrauliya, District Siddharth Nagar arising out of Case Crime No. 93 of 2018, under Sec. 308, 323, 506 IPC, Police Station- Mishrauliya, District Siddharth Nagar as well as order dtd. 9/11/2020, passed by Additional Sessions Judge, Court No.1, Siddharth Nagar in Criminal Revision No. 53 of 2019 (Rajesh Kumar Pandey Vs. State of U.P and Another) whereby aforesaid revision arising out of order dtd. 23/1/2019, has been dismissed.