GIRJA SHANKER Vs. PA

JUDGEMENT

(1.) THIS is an application under Section 482 Cr.P.C. praying for quashing the order of the 3rd Additional Munsif-Judicial Magistrate, Kanpur, dated 22-11-1975, summoning the applicants herein as the accused and the order of the Sessions Judge, Kanpur, dismissing the revision petition of the present applicants against the aforesaid order of the learned Magistrate.

(2.) IN this petition, Sri T. Rathore, learned counsel for the applicants, contended that the learned Magistrate had no jurisdiction to issue summonses to the applicants herein without examining the complainant.

(3.) SECTION 190 of the Code of Criminal Procedure, 1973, provides that a Magistrate may take cognizance of any offence