MOHD. AMIR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Pranshu Gupta, learned counsel for the applicant, learned counsel for the informant and AGA for the State.

(2.) Perused the record.

(3.) Present application under Sec. 482 Cr.P.C. has been filed for quashing the summoning order dtd. 27/1/2023 passed by Civil Judge, (Senior Division.)/F.T.C., Meerut in Complaint Case no. 1023 of 2022 (Neeraj Tyagi Vs. Mukesh Giri) under Ss. 420, 406, 120B I.P.C. and order dtd. 30/9/2023 passed by Additional Sessions Judge, Court No. 16, Meerut in Criminal Revision No. 162/2023 (Mohd. Amir and Another Vs. State of U.P. and Another) along with the entire consequential proceedings arising out of the complaint case.