ASHA RATHOR Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed on behalf of opposite party No. 2, is taken on record.

(2.) Heard Sri Namman Raj Vanshi, learned counsel for the applicant, Sri Sanjay Kumar Srivastava, learned counsel for the opposite party no. 2, learned AGA for the State and perused the record. Learned counsel for the applicant does not propose to file the rejoinder affidavit.

(3.) The present application under Sec. 482 Cr.P.C. has been filed with a prayer to allow this application and to quash the summoning order dtd. 8/5/2015 as well as non-bailable warrant dtd. 14/5/2024, 22/5/2024 and 24/6/2024 passed by learned Additional Chief Judicial Magistrate, Court No. 6, Meerut in Complaint Case No. 3833 of 2014 (Dharmpal vs. Chander) under Ss. 323, 504, 506, 427 IPC, Police Station Sadar Bazar, District Meerut, pending in the court of Judicial Magistrate-1st, Court No. 2, Meerut.