AMIT KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Ashutosh Pandey, the learned counsel for applicant and the learned A.G.A. for State.

(2.) Perused the record.

(3.) This application under Sec. 482 Cr.P.C. has been filed challenging the summoning order dtd. 8/9/2021 passed by the Chief Judicial Magistrate in Complaint Case No. 3711 of 2020 (Alok Kumar Singh Vs. Amit Kumar Singh @ Sonu Singh), under Sec. 138 N.I. Act, Police Station- Kotwali, District-Ballia as well as the entire proceedings of above mentioned complaint case now pending in the court of Judicial Magistrate, Ballia.