ANAMIKA TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Avinash Kumar, Advocate holding brief of Sri Manish Tripathi, learned counsel for the applicants submits that he does not intend to file any rejoinder affidavit.

(2.) Heard Sri Avinash Kumar, Advocate holding brief of Sri Manish Tripathi, learned counsel for the applicants, Sri Upendra Kumar Tiwari, learned counsel for opposite party No.2, learned A.G.A. for the State and perused the record.

(3.) The present application under Sec. 482 Cr.P.C. has been filed for quashing the summoning order dtd. 17/11/2022 as well as entire proceeding of Complaint Case No.8240 of 2018 (Ajay Tiwai Vs. Anamika Tiwari and others) under Ss. 323, 504, 406 I.P.C., P.S. Panaki, Dstrict Kanpur Nagar, pending in the court of Additional Chief Metropolitan Magistrate-II, Kanpur Nagar.