CHHOTE LAL KUSHWAHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Akhilesh Singh, the learned counsel for applicants and the learned AGA for State.

(2.) This application under sec. 482 Cr.PC has been filed challenging Summoning Order dated 03.01.20220 passed by Additional Civil Judge (Junior Magistrate)/ Judicial Magistrate Court No. 24, Deoria in Complaint Case No. 9343 of 2021 (Archana Devi Vs. Chhote Lal Kushwaha and others) under Ss. 494, 323, 504 I.P.C., Police Station-Bariyarpur, District-Deoria.

(3.) Perused the record.