PRAGAT GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Siddhartha Sinha, the learned counsel for the applicant, Sri Akhilesh Kumar Vyas, the learned A.G.A. appearing on behalf of the State and Sri Shishir Pradhan, the learned counsel for the opposite party no.2.

(2.) By means of the instant application under Sec. 482 Cr.P.C. the applicant has sought quashing of the impugned order dtd. 17/7/2023, summoning the applicant to face trial and the entire proceedings of Complaint Case No.33 of 2019: Vinita Chaudhari Vs. Pragat Gupta, under Ss. 493, 496 and 506 I.P.C.Police Station Bachhrawan, District Raebareli pending in the court of learned Civil Judge (Junior Division)/FTC-III, Raebareli.

(3.) The opposite party no.2 has filed a complaint dtd. 7/1/2019, under Ss. 376, 506 I.P.C. stating that there was a friendship between the opposite party no.2 and the applicant. The applicant visited Raebareli thrice to meet the complainant and asked her to marry him. He went to the house of the complainant and expressed his desire to marry the complainant before her mother also. He gave copies of his educational certificates to the complainant's mother and the complainant had given photocopies of her educational certificates to the applicant.