PRAMOD KUMAR JAIN Vs. STATE OF U.P.

JUDGEMENT

(1.) Vakalatnama filed today by Sri Manoj Vashisth on behalf of O.P. No. 2 is taken on record.

(2.) The applicants Pramod Kumar Jain and Rajendra Jain, have filed this application under Section 482 Cr.P.C., against State of U.P. and Maghchandra Jain with prayer to quash the summoning order dated 27.9.2018 passed by A.C.J.M., Court No. 1, Meerut, summoning applicants u/s 418, 506 I.P.C. in Complaint Case No. 6863 of 2016, Maghchandra Jain Vs. Pramod Kumar Jain and others, pednding before A.C.J.M., Court No. 1, Meerut, as well as entire proceedings of aforesaid complaint Case and also order dated 28.9.2019 passed by Additional District and Sessions Judge, Court No. 11, Meerut, in Criminal Revision No. 493 of 2018, Pramod Kumar Jain Vs. State of U.P. and another.

(3.) Heard learned counsel for the applicants, learned counsel for O.P. No. 2 and learned A.G.A. for the State. Perused the records.