JASRATH Vs. STATE OF U.P.

JUDGEMENT

(1.) The applicants namely, Jasrath, Radhe Shyam, Sunil, Satyam, Atul, Smt. Brijesh Devi and Preeti, by means of this application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of the Court with prayer to quash the summoning order dated 05.4.2019 as well as entire proceeding of Complaint Case No. 792 of 2018, (Smt. Meera Devi Vs. Jasrath and others), under Sections- 147, 323, 504, 506, 452, 427 I.P.C., Police Station- Pinahat, District- Agra, pending before the Court of Judicial Magistrate, Fatehabad, Agra.

(2.) Heard learned counsel for the applicants and learned A.G.A. for the State.

(3.) Learned counsel for the applicant argued that it is a counter blast case. Case Crime No. 2/2018 for an occurrence of 1.1.2018, was got registered, against complainant and her family members, for an offence punishable under Sections 147, 148, 149, 452, 307 I.P.C., wherein, charge-sheet has been filed. As a counter, blast this complaint was filed, wherein, impugned summoning order has been passed, under abuse of process of law. Hence, for ensuring end of justice, this application has been filed with above prayer.