NANKU Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned A.G.A. and perused the record.

(2.) In view of order proposed to be passed, issuance of notice to opposite party no.2 is dispensed with.

(3.) The present application under Sec. 482 Cr.P.C. has been filed with the prayer to quash the impugned summoning order dtd. 18/2/2021, U/s 323,504,506 IPC, Police Station- Chinhat, District- Lucknow issued by the ACJM-I, Lucknow in Criminal Misc./Complaint Case No. 1571/2019 and also revisional order dtd. 19/9/2022 passed by the Sessions Judge, Lucknow in Criminal Revision No. 488/2022.