VIJAY BHARADWAJ Vs. STATE OF U.P.

JUDGEMENT

(1.) On 3/8/2021, this Court has passed the following order:-

(2.) The applicants have filed this petition praying to quash the cognizance order dtd. 4/3/2020 and the summoning order dtd. 8/3/2021 as well as the entire proceedings of the case pending before the Additional Chief Judicial Magistrate 1st, Faizabad in Complaint Case No.3056 of 2019, under Sec. 406 I.P.C., P.S.Kotwali Nagar, District Ayodhya Faizabad, Pankaj Bisaria v. Vijay Bharadwaj and others.

(3.) Sri Purnendu Chakravarty while referring to the summoning order dtd. 4/3/2020, passed by the courts below submits that the summoning order has been passed in utter disregard to the settled law pertaining to the summoning of accused persons to face trial as there was neither any material nor any evidence available before the trial court which may be termed as sufficient ground for initiation of proceedings against the opposite parties.