MONU KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Sudhanshu S. Tripathi, learned Counsel for the applicant, Shri Ashok Kumar Singh, learned A.G.A-I for the State-opposite parties and perused the entire material placed on record.

(2.) The present application under Sec. 482 Cr.P.C. has been filed on behalf of the applicant,namely-Monu Kumar seeking quashing of the impugned summoning order dtd. 30/1/2024 passed by learned Civil Judge, Senior Division (F.T.C.) Unnao in Criminal Case No.141/2024 (State of U.P. vs. Sachin and Ors.), arising out of Case Crime No.283/2023 under Sec. 294 I.P.C., Police Station-Achalganj, District-Unnao and the impugned charge sheet no.204/2023 dtd. 24/12/2023 arising out of Case Crime No.283/2023 under Sec. 294 I.P.C., Police Station-Achalganj, District-Unnao and also the entire as well as consequential proceedings of Criminal Case No.141/2024 (State of U.P. vs. Sachin and Ors.) arising out of arising out of Case Crime No.283/2023 under Sec. 294 I.P.C., Police Station-Achalganj, District-Unnao pending in the court of learned Civil Judge, Senior Division (F.T.C.) Unnao.

(3.) Learned Counsel for the applicant submitted that the opposite party No.2 and his associate police personnel who were patrolling within their jurisdiction for prevention of crime and got information from the reliable informer in Korari Bazaar that three persons are doing obscene acts against the passing women of the area, wherefore the opposite party No.2 caught the Applicant red-handed and registered the F.I.R. bearing Case Crime No. 283 of 2024, under Sec. 294 IPC, at Police Station Achalganj, District Unnao on 17/12/2023 alleging therein that applicant was passing obscene comments on the females, who were passing by from Jumka Nala bridge.