RAJU LAWANIYA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(2.) The present 482 Cr.P.C. application has been filed by Raju Lawaniya against State of U.P. and Mahesh Chand with a prayer for quashing summoning order and entire criminal proceeding of Complaint Case No. 5904 of 2017, (Mahesh Chand Vs. Raju Lawaniya), under Sections 420, 504, 506 I.P.C., Police Station Tajganj, District Agra, pending before the Court of Additional Chief Judicial Magistrate-IIIrd, Agra, District Agra.

(3.) Learned counsel for the applicant argued that accused applicant is innocent. He has been falsely implicated in this very complaint case because of his registration of a case of theft of his motorcycle, which was recovered from the possession of son of Mahesh Chand, for which charge-sheet has been filed and no relief from this Court was granted to him. This occurrence was of year 2014 and with a view to influence above criminal case, this counterblast is by complainant, wherein no offence was made out, on the basis of evidence produced before the Magistrate, even then summoning order was passed, hence, this application with above prayer.