KUSUM DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Instructions passed on by the learned AGA today in the Court, is taken on record.

(2.) Heard Mr. Prabha Shanker Mishra and Mr. Akash Deep Srivastava , learned counsel for the applicants, Mr. Ved Prakash Shukla, learned counsel for the opposite party no.2, Mr. Pankaj Srivastava, learned A.G.A. for the State as well as perused the entire material available on record.

(3.) The present 482 Cr.P.C. application has been filed to quash the impugned orders dtd. 2/9/2022 (summoning) and 18/1/2023 (NBW/82/83 Cr.P.C.) as well as the entire proceedings of Criminal Case No.75 of 2022 (State vs. Kusum Devi and others), arising out of Case Crime No.75 of 2022, under Sec. 306 I.P.C., Charge sheet No.216 of 2022, Police Station-Naini, District-Prayagraj (Allahabad), pending in the court of Chief Judicial Magistrate, Allahabad.