HARI KISHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) This application u/s 482 Crimial P.C. has been preferred on behalf of applicants against the summoning order dated 8.6.2016 passed by the Chief Judicial Magistrate, Shahjahanpur in Complaint Case No.1215/2014 (Rakesh Kumar Vs. Hari Kishan) u/s 302, 504 and 506 I.P.C., Police Station- Sehramau South, District-Shahjahanpur and also against the order dated 16.01.2016 passed by Additional Session Judge, Shahjahanpur in Criminal Revision No.164/2016, which was preferred against the summoning order dated 8.6.2016 and has been dismissed.

(2.) Shri Yogesh Kumar Vaish, Advocate filed his power on behalf of opposite party no.2, which is taken on record.

(3.) Heard Shri Gautam Baghel, learned counsel for the applicants and Shri Yogesh Kumar Vaish, who has put in appearance on behalf of opposite party no.2 and also learned Additional Government Advocate.