KAILASH NATH PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) R. K. Rastogi, J. This is an application under Section 482 Cr. P. C. for quashing the summoning order dated 18-12-2006 passed by the III Additional Civil Judge (Jr. Division)/judicial Magistrate Ist Class, Mirzapur in Criminal Case No. 1141 of 2006, Ramesh Kumar v. Pankaj Kumar and Ors.

(2.) HEARD the learned Counsel for the applicants as well as the learned A. G. A. for the State.

(3.) THE learned Magistrate recorded the statement of complainant under Section 200 Cr. P. C. and he also recorded the statements of Ram Lal and Babu Lal under Section 202 Cr. P. C. THEreafter, he summoned the accused under Sections 323, 504 and 506 I. P. C. and 3 (1) (10) SC/st Act vide order dated 18-12-2006. Aggrieved with that order the accused applicants have filed this application under Section 482 Cr. P. C.