RAMESH IYER Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Naresh Kaushik, learned Senior Advocate assisted by Sri Aishwarya Pratap Singh, learned counsel for the petitioner, Sri Nirmal Kumar Pandey, learned AGA for the State and Sri Gyanendra Kumar Pandey, Advocate who has filed his 'Vakalatnama' along with counter affidavit on behalf of opposite party no. 2, the same are taken on record.

(2.) Learned counsel for the petitioner has submitted that he will not file rejoinder affidavit and has requested that the matter may be heard finally on the basis of material available on record.

(3.) This petition has been filed under sec. 482 Cr.P.C. by the petitioner for setting aside / quashing the impugned summoning order dtd. 15/10/2010 passed by the learned C.J.M., Bahraich against the petitioner and 6 others u/s 406, 419, 420 IPC in Complaint Case No. 4383 of 2010 (Ramesh Chandra Mishra vs. Ramesh Iyer and others) contained as Annexure no. 1.