SEEMA SHUKLA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard, Sri Raghvendra Pratap Singh, learned counsel for the applicant and Shri Kamleshwar Singh, learned A.G.A. for the State.

(2.) The present application under Sec. 482 Cr.P.C. has been filed to quash the entire proceeding of Criminal Case No. 4127 of 2020 (State Vs. Seema Shukla) arising out of Case Crime No. 289 of 2019, under Ss. 409 of I.P.C., at Police Station Bakewar, District Etawah, as well as cognizance/ summoning order dtd. 1/6/2020 pending in the Court of Additional Chief Judicial Magistrate, IV, Etawah.

(3.) While assailing the impugned order, contention of learned counsel for the applicants is that learned Magistrate has not applied judicial mind in passing the order as the order has been made on a printed proforma, in which the name of the accused, case crime number and Sec. has been filled up by hand.