RAM CHANDRA VERMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Kunwar Mukul Rakesh, learned Senior Advocate, assisted by Kunwar Sushant Prakash, learned counsel for applicant, Sri Yatindra Kumar Agnihotri, learned Additional Government Advocate for State and perused the record.

(2.) The instant petition has been filed for quashing the charge sheet dated 23.10.2009 and the summoning order dated 30.11.2009, passed by learned Judicial Magistrate 1st, Sitapur in State v. Ram Chandra Verma, Criminal Case No.2845 of 2009 arising out of Crime No.372 of 2009, under Section 406 I.P.C. P.S.Sidhauli, District Sitapur.

(3.) Though the service on opposite party no.2 was reported to be sufficient vide communication dated 6.7.2010 of Chief Judicial Magistrate, Sitapur and Sri L.P.Shukla, Advocate had filed his vakalatnama on his behalf but no-one is present for him today.