GEETA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Ayank Mishra, learned counsel for the applicants, Mr. Pankaj Srivastava, learned A.G.A for the State and perused the material available on record.

(2.) As legal submission have been raised by counsel for the applicant challenging the summoning order passed by the concerned Magistrate, hence, the present application is being decided without issuing notice to opposite party no.2

(3.) The present application under Sec. 482 Cr.P.C. has been filed by the applicants to quash the summoning order dtd. 15/9/2021 passed by Additional Chief Judicial Magistrate/Additional Civil Judge (Sr. Div.) Court No.2, Ghaziabad in Criminal Complaint Case No. 11006 of 2020 (Smt. Jyoti Vainiwal Vs. Deepak Kumar Tomar and others), under Sec. 406 I.P.C., Police Station-Kotwali, District-Ghaziabad, pending in the Court of Additional Chief Judicial Magistrate/Additional Civil Judge (Sr. Div.) Court No.2, Ghaziabad.