ALOK BINDAL Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Shri Nadeem Murtaza, learned counsel for petitioners, Shri Sachida Nand Mishra, learned counsel for complainant-respondent No.2 and the learned A.G.A. for the State.

(2.) This petition has been instituted on behalf of petitioners to quash the proceedings of Criminal (Rakesh Pandey Vs. Alok Bindal and others), under Sections 323, 384 I.P.C., pending in the Court of learned Additional Chief Judicial Magistrate-Ist, Court No.25, Lucknow. Further prayer has been made for quashing of the summoning order dated 24.06.2011, whereby petitioners have been summoned to face the trial.

(3.) Learned counsel for petitioners has submitted that complainant, Rakesh Pandey instituted a complaint under Section 156(3) Cr.P.C. before the trial court which was registered as a complaint. The petitioners have assailed the impugned summoning order dated 24.06.2011 passed by the Court of learned Additional Chief Judicial Magistrate-Ist, Court No.25, Lucknow in Complaint, Rakesh Pandey Vs. Alok Bindal and others) and to quash the proceedings of aforesaid complaint case.