TADAKNATH Vs. STATE OF U. P.

JUDGEMENT

(1.) The case is taken up in the revised call.

(2.) Heard Ms. Jigyasa Singh, learned counsel for the applicant, Mr. Amit Singh Chauhan, learned AGA for the State and perused the records.

(3.) This application under Sec. 482 Cr.P.C. has been filed to quash the order passed by learned Sessions Court, Bhadohi-Gyanpur dtd. 6/6/2019 in Criminal Revision No. 106 of 2018 (Manju Srivastava Vs. State of U.P. and others) as well as summoning order dtd. 18/10/2022 passed in protest petition by Judicial Magistrate-II, Bhadohi, Gyanpur in Case Crime No. 0125 of 2016, Case No. 5673 of 2016 (State Vs. Tadaknath and others), under Sec. 302, 427, 447 of Indian Penal Code, Police Station Koirauna, District Kanpur Bhadohi and the entire criminal proceeding in the aforesaid case crime.