ADITYA MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anil Kumar Tiwari, learned counsel for the applicant, Sri Alok Saran, learned A.G.A. for the State, Sri Gaurav Mehrotra, learned counsel appearing for the opposite party no.2 and perused the entire record.

(2.) The instant application has been filed by the applicant for quashing the summoning order dtd. 1/7/2022 passed by Chief Judicial Magistrate, Lucknow in Complaint Case No.58823 of 2022 "State of U.P. through Senior Registrar vs. Aditya Mishra", under Ss. 193, 196, 200, 209, 466, 467, 468 I.P.C. read with Sec. 340/195 Cr.P.C., Police Station Vibhuti Khand, District Lucknow as well as the entire proceeding of Complaint Case No.58823 of 2022 "State of U.P. through Senior Registrar vs. Aditya Mishra", pending in the Court of Chief Judicial Magistrate, Lucknow.

(3.) In furtherance of the said order, Sri Aditya Mishra has appeared so also Smt. Shams Kazmi. Sri Aditya Mishra has been identified by Sri Shyam Mohan Pradhan, learned counsel for the petitioner and Smt. Shams Kazmi is accompanied by Sri Sohail Menhdi Khan who is reported to be her nephew and relative and she is identified by Sri Sunil Kumar Srivastava, learned counsel appearing for Smts. Shams Kazmi.