ISRAR AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Gyanendra Singh, learned counsel for the applicant, Dr. V.K. Singh, learned Government Advocate assisted by Shri Piyush Singh, learned A.G.A., Shri Shivendra Singh Rathaur, learned State Law Officer

(2.) In pursuance of earlier order dtd. 12/12/2023, Shri Satyapal Antil, Superintendent of Police, Pratapgarh is also present before this Court.

(3.) Present application has been moved by the applicant for quashing the summoning order dtd. 22/1/2021 passed by C.J.M., Pratapgarh and charge sheet dtd. 15/3/2020 in Case Crime No.1019 of 2019 U/S 332, 353, 504, 447, 153B I.P.C. and Sec. 7 of Criminal Law Amendment Act, P.S. Kotwali Nagar, District- Pratapgarh as well as further proceedings of Criminal Case No.2186 of 2021, State Vs Israr Ahmad and Ors.