AMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed seeking the quashing of the summoning order dated 11.4.2017 passed by the Addl. Chief Judicial Magistrate/ Civil Judge (J.D.)/FTC, Rampur and the revisional order dated 19.12.2017 passed by the Sessions Judge, Rampur in Criminal Revision No. 127 of 2017, Amar Singh and others versus State of U.P. and another as well as the entire proceedings arising out of Complaint Case No. 551 of 2016, Pappu Sagar versus Amar Singh and others, u/ss 323 and 379 IPC, P.S. Shahjad Nagar, District Rampur.

(2.) Heard petitioners' counsel as well as learned A.G.A.

(3.) Entire record has been perused.