SHISHUPAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Raghuvansh Misra, learned counsel for the applicants, learned A.G.A. for the State of U.P. and Sri Prashant Kumar Singh, learned counsel for the opposite party no. 2.

(2.) Perused the record.

(3.) The present application under Sec. 482 Cr.P.C. has been filed to quash the order dtd. 25/1/2023 as well as the summoning order dtd. 26/5/2023 passed by the Chief Judicial Magistrate, Kanpur Dehat in Complaint Case No.803 of 2023 (Manju Shukla vs. Shishupal Singh Katiyar) under Ss. 147, 308, 323, 504, 506 IPC, (Case Crime No.58 of 2022), Police Station Gajner, District Kanpur Dehat as well as the entire proceedings of the aforesaid complaint case pending in the Court of Chief Judicial Magistrate, Kanpur Dehat against the applicants.