VIVEK SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. for the State.

(2.) The present application has been filed by the applicants for quashing the impugned summoning order dtd. 29/9/2025 passed by Civil Judge/F.T.C. (Crime Against Women), Azamgarh as well as entire proceeding of Complaint Case No. 2063 of 2023 (Menka Singh Versus Vivek Singh and others), under Ss. 498A, 323 I.P.C. and under Sec. 3/4 Dowry Prohibition Act, Police Station Maharajganj, District Azamgarh, pending in the court of Civil Judge/F.T.C. (Crime Against Women), Azamgarh.

(3.) It is submitted by learned counsel for applicants that ends of justice would be served if the applicants are permitted to appear before the court concerned through counsel in terms of Sec. 228 BNSS. 3-A. Learned counsel for the applicants submits that applicants undertake to ensure presence of their Counsel/Pleader before the court concerned on each date fixed. It is further submitted that the applicants shall not seek any unnecessary adjournment and will participate in the trial court proceedings through the Advocate/Pleader. It is further submitted that the applicants will have no objection in the event the evidence is recorded in the presence of Advocate/Pleader of the applicants.