SAKET JAIN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A for the State-respondents.

(2.) The applicants have preferred the present Application under Sec. 482 of Code of Criminal Procedure, 1973 for quashing of the summoning/cognizance order dtd. 10/8/2022 passed by the Additional Chief Judicial Magistrate, Firozabad in Complaint Case No.28474 of 2021 (Smt. Shalini Jain Vs. Saket Jain and others) and entire proceedings of the aforesaid case.

(3.) After some arguments, learned counsel for the applicants prays that the applicants be permitted to move appropriate application before the Court concerned as per provisions contained under the Cr.P.C.