MUNNA LAL Vs. STATE OF U P

JUDGEMENT

(1.) Supplementary affidavit filed by learned counsel for the applicants is taken on record.

(2.) The present application under Section 482 Cr.P.C. has been filed with the prayer to quash the entire proceedings of Complaint Case No.3610 of 2016 (Chaman Kumar Satyarthi v. Shiv Kumar and others), pending in the court of Additional Chief Metropolitan Magistrate, Court No.3, Kanpur Nagar as well as summoning order dated 12.8.2016.

(3.) Heard Sri Shiv Nath Singh, learned Senior Advocate assisted by Sri D.P.S. Chauhan, learned counsel for the applicants, Sri Keshari Nandan Singh, learned counsel for opposite party no.2 as well as learned A.G.A. for the State and perused the record.