ISHRAT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Prashant Vikram Singh, learned counsel for the applicant as well as Ms. Ankita Tripahti, learned A.G.A. for the State.

(2.) As per Office report dtd. 21/2/2024 notice has been served personally on opposite party No.2, but till date neither anyone has put in appearance nor any counter affidavit has been filed on behalf of the opposite party No.2.

(3.) The present application under Sec. 482 Cr.P.C. has been filed for quashing of the impugned Summoning Order dtd. 5/1/2022 issued against the applicant by Court of Chief Judicial Magistrate, District Unnao, and also to quash entire proceedings of the Case No. 1834/2022, (State of U.P. Versus Chhote Lal and Others) arising out of Case Crime No. 0124 of 2021, Under Sec. 188, 171-E, 269 and 270 of I.P.C. and Sec. 123 and 125 of The Representation of People Act,1951 (herein after referred to as "Act,1951), registered at Police Station Safipur, District Unnao, pending before Learned Court of Judicial Magistrate, Safipur, District Unnao.