RAMA SHARAN PANDEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned AGA for the State and perused the record.

(2.) The present application under Sec. 482 Cr.P.C. has been filed to quash the impugned summoning order dtd. 29/7/2015 passed by the Judicial Magistrate First, Gonda in Criminal Complaint No. 16 of 2015 (Jitendra Singh Vs. Ramasharan Pandey & others), Police Station Paraspur, District Gonda as well as against the order dtd. 4/7/2016 passed by the Additional Sessions Judge/Special Judge (E.C. Act) Gonda in Criminal Revision No. 331 of 2015, (Ramasharan Pandey Vs. State of Uttar Pradesh and another) along with the criminal proceedings of Criminal complaint no. 16 of 2015 pending before the Judicial Magistrate First, Gonda.

(3.) Shri Anoop Kumar Upadhyay, learned counsel for the respondent and learned AGA have raised a preliminary objection regarding maintainability of the present application under Sec. 482 against the revisional order which is also under challenge.