KANCHAN LAL SAHU Vs. STATE OF U. P.

JUDGEMENT

(1.) Sri Dharmendra Kumar Bhatt, Advocate has put in appearance on behalf of opposite party no. 2 by way of filing vakalatnama and the same is taken on record.

(2.) Heard the learned counsel for the appellant, Sri Dharmendra Kumar Bhatt, learned counsel for the opposite party no. 2, Sri Nirmal Pandey, learned AGA for the State and perused the material placed on record.

(3.) The instant application has been filed with a prayer to cancel the impugned summoning order against the appellant accused dtd. 1/2/2021 passed by the learned Special Judge, S.C./S.T. Act, District- Lucknow and kindly be pleased to quash the proceeding in charge-sheet no. 01, Sessions trial case no. 161 of 2021, case crime no. 302 of 2020, under Sec. 323, 506, 504, 376 of IPC and 3(2)5 of the SC/ST Act, P.S. Gudamba, District Lucknow.