(1.) From the perusal of the certified copy of the impugned order passed by the revisional court enclosed as Annexure-7 to the affidavit accompanying the present application, it is apparent that the said order has been passed on 16/1/2023 but inadvertently, in the prayer clause of this application it has wrongly been transcribed as "16/1/2022" in place of 16/1/2023.
(2.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material on record.
(3.) This application under Sec. 482 Cr.P.C. has been filed for quashing the Judgement and order dtd. 16/1/2023 passed by learned Additional Sessions Judge-I, Lalitpur, whereby Criminal Revision No. 90 of 2022 (Shailendra Singh Vs. State of U.P. and another) filed by the revisionist has been rejected upholding the summoning order dtd. 14/2/2020 passed by learned Additional Chief Judicial Magistrate, Lalitpur passed in Complaint Case No. 3983 of 2018 (Sandeep Awasthi Vs. Shailendra Singh Bundela) under Ss. 420, 504, 506 I.P.C. Police Station Taalbehat, District Lalitpur. The applicant has further prayed for stay of the entire proceedings of the aforesaid complaint case.
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