JAY BAHADUR GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) The Court convened through video conferencing.

(2.) Heard learned counsel for the applicant as well as learned A.G.A. for the State and perused the record.

(3.) This application under Section 482 Cr.P.C. has been filed with the prayer quash the operation and implementation of summoning order dated 22.02.2019 as well as cognizance order dated- nil passed by Additional-II/Special Judge, SC/ST Act, Faizabad in S.T. Case No.46 of 2019 (State vs. Jay Bahadur) and charge sheet No.0154 of 2018 dated 25.07.2018 filed in Case Crime No.121 of 2018, under Sections 323, 504 I.P.C. and Sections 3(2)(Va) of SC/ST Act, P.S. Khandasa, District Faizabad (now Ayodhya) including the criminal proceedings of the aforesaid case.