LAWS(ALL)-2023-2-126

ANWAR SAIFI Vs. STATE OF U. P.

Decided On February 20, 2023
Anwar Saifi Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(2.) In view of the order which is proposed to be passed, notice to respondent no. 2 is dispensed with.

(3.) By This petition, the petitioner has prayed for quashing the impugned proceeding of complaint case No. 3792/9 of 2016 as well as the summoning order dtd. 5/4/2016 passed by the learned trial court.