SUNITA SUDAM SAKHARE Vs. JUDICIAL MAGISTRATE III LKO.

JUDGEMENT

(1.) Heard Shri Rakesh D. Kumar and Ms. Priyanka Singh, learned counsel for the applicants and Shri Neeraj Kumar appearing for the complainant-respondent no. 2.

(2.) This application has been filed for quashing of the summoning order dated 12.05.2017 passed by Additional Chief Judicial Magistrate, Room No. 29, Lucknow in Case No. 2110 of 2016 (Pallavi Saxena Vs. Sushil Sudam Sakhare), under Sections 323 and 498-A, P.S. Gomti Nagar, Lucknow as well as non-bailable warrant dated 20.11.2017.

(3.) Respondent no. 2, alleging her victimization by the applicants, has initiated the impugned proceedings under Sections 498-A, 323, 504, 506, 406, 384 I.P.C. and Section 3/4 D.P. Act, P.S. Gomti Nagar, District Lucknow, which was lodged as Case No. 2110 of 2016. Additional Chief Judicial Magistrate, Court No. 29, Lucknow vide impugned order dated 12.05.2017 has summoned the applicants.