PRAVESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. representing the State. Perused the records.

(2.) This application under Section 482 Cr.P.C. has been filed by applicants Pravesh, Pushpendra, Dinesh, Babloo, Ramesh and Raghvendra @ R.K. against State of U.P. and Arvind Kumar with prayer to quash summoning order dated 3.9.2019 passed by A.C.J.M. 1st, Shahjahanpur, as well as entire proceedings of Complaint Case No. 1668 of 2018, Arvind Kumar Vs. Ramesh and others, under Sections 427, 452, 506 I.P.C., P.S. Kalan, district Shahjahanpur, pending in court of A.C.J.M. 1st, Shahjahanpur.

(3.) Learned counsel for the applicants argued that this case is a counter blast of a case case crime number got registered by accused side against present complainant side, wherein charge sheet has been filed and after 45 days this complaint for the same occurrence has been filed with malicious prosecution and misuse of process of law. Hence this application with above prayer.