RAJESH KUMAR GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant, learned A.G.A. and perused the impugned order.

(2.) IT transpires from the record that an application under Section 156 (3), Cr. P.C. was moved before the Court which was treated as complaint case by the Magistrate. Thereafter the Magistrate proceeded to enquire himself under Section 202, Cr. P.C. and recorded the statement of two witnesses Ravindra Pratap Singh and Vimla Devi besides the statement of complainant under Section 200, Cr. P.C. After making this inquiry the Magistrate examined the statements of complainant and witnesses and finding sufficient ground, summoned the accused under Section 363, Cr. P.C. This order was passed under Section 204, Cr. P.C. and also directed to take steps under Section 204 (2), Cr. P.C.