PRATEEK SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary affidavit filed by learned counsel for the applicant, in Court today, is taken on record.

(2.) Heard learned counsel for the applicant, learned counsel for opposite party No. 2, learned A.G.A. for the State and perused the record.

(3.) This application u/s 482 Cr.P.C. has been preferred for quashing of entire proceedings, including the summoning order dtd. 16/6/2023, of Complaint Case No. 104655 of 2021 (Mahendra Pratap Singh Vs. Prateek Singh), under Sec. 326, 506 I.P.C., Police Station - Kalyanpur, District - Kanpur Nagar, pending in the court of Metropolitan Magistrate, 8th, Kanpur Nagar.