DESH RAJ SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

(2.) Heard Shri Brijesh Sahai, learned counsel for the applicants, assisted by Shri Samarth Sinha, Advocate and Shri Indra Kumar Chaturvedi, learned counsel for the opposite party no. 2 and learned Additional Government Advocate for the State.

(3.) The applicants Desh Raj Singh, Babbu Singh, Rajjan Singh, Pushpendra Singh and Bablu Singh, through this application moved under Section 482 Cr.P.C., 1973 have invoked the inherent jurisdiction of the Court with a prayer to quash the impugned summoning order dated 01.12.2016 passed by the Session Judge Banda, under Section 193 Cr.P.C., 1973 in Case Crime No. 19 of 2016, under Section 302 I.P.C., State v. Ram Kishun Gupta and others, Police Station-Baberur, District-Banda.