RAVI JOEL TUDU Vs. STATE OF U.P.

JUDGEMENT

(1.) The office report indicates that notice has been duly served upon opposite party no. 2; however, none has appeared on his behalf. Therefore, the matter is being proceeded for final hearing.

(2.) Heard learned counsel for the applicant and learned AGA for the State.

(3.) The present application has been filed with the prayer to quash the impugned cognizance/summoning order dtd. 10/4/2023 passed by the Chief Judicial Magistrate, Raebareli as well the charge sheet dtd. 13/11/2022 along with the entire proceedings of Case No.7673 of 2023 (State Vs. Monika Mangu and others) arising out of Case Crime No. 410 of 2023 u/s 306 IPC, Police Station- Mill Area, District Raebareli, pending in the court of Chief Judicial Magistrate, Raebareli.