VISHRAM Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary affidavit filed by learned counsel for the applicants today in the Court, is taken on record. Office is directed to register the same.

(2.) Heard Mr. Saurabh Yadav, learned counsel for the applicants, Mr. K.P. Pathak, 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 summoning order dtd. 10/12/2021 passed by Chief Judicial Magistrate, Budaun in Complaint Case No.1087 of 2021 (Awadhesh vs. Avanish and Others), under Ss. 304B, 342 IPC, Police Station-Ushait, District-Budaun, pending before the court of learned Chief Judicial Magistrate, Budaun.