USHA DEVI AGRAWAL Vs. STATE OF U P

JUDGEMENT

(1.) Instant Writ Petition has been filed by Smt. Usha Devi Agrawal, her husband Dr. Dinesh Chand Agrawal and one Dr. Anant Ram Gupta for issue of writ in the nature of certiorari for quashing the impugned summoning order dated 8-5-2002 passed by learned Additional Chief Judicial Magistrate, Jhansi in Criminal Case No. 4406 of 2001 Smt. Rekha Patel v. Smt. Usha Devi and others and order dated 31-1-2003 passed in Criminal Revision No. 251 of 2002 Smt. Usha Devi and others v. State of U. P. by learned Additional Sessions Judge, Fast Track Court No. 3, Jhansi by which the petitioners were summoned under Section 204 of Code of Criminal Procedure to face the trial under Sections 420, 406, 452. 323, 504, 506 and 120-B IPC.

(2.) Heard Sri S. P. Sharma, learned counsel for the petitioners, Sri A. N. Mishra, learned A. G. A. and have gone through the record.

(3.) The petition is finally disposed of at the admission stage.