RAJESH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned Additional Government Advocate for the State.

(2.) The present petition has been filed seeking quashing of the entire proceedings in Complaint Case No. 12349 of 2022, Baijnath Verma v. Rajesh and Others, under Sec. 323, 504, 506, and 427 of the I.P.C., Police Station Madhuban, District Mau, as well as the impugned summoning order dtd. 13/3/2023 passed by the learned Additional Chief Judicial Magistrate/Civil Judge (Senior Division), Mau, and the revisional order dtd. 7/4/2025 passed by the Sessions Judge, Mau, in Criminal Revision No. 321 of 2024, Rajesh and Others v. State of U.P. and Another.

(3.) Learned counsel for the petitioners submits that the petitioners and the complainant are progeny of common ancestor and that the petitioners have been falsely implicated in the matter. He draws the attention of the Court to the incident dtd. 2/5/2022 at around 2:00 p.m., wherein the petitioners are alleged to have abused respondent no. 2. It is submitted that respondent no. 2 had informed the police via emergency number 112 from mobile number 94511644042, but no police assistance was rendered. Thereafter, the complainant instituted a complaint case before the trial Court without any supporting documentary evidence.