SAJID HUSAIN Vs. STATE OF U.P.

JUDGEMENT

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

(2.) This application under Section 482 Cr.P.C. has been filed by applicant Sajid Husain against State of U.P. and Dilshad Husain, with prayer to quash the summoning order dated 10.4.2019 passed by A.C.J.M. Court No. 2, Amroha, as well as entire proceedings of Complaint Case No. 47 of 2019, Dilshad Husain Vs. Sajid Husain and others, under Sections 452, 323, 504, 506, 420 I.P.C., P.S. Amroha Dehat, district Amroha, pending in court of A.C.J.M. Court No. 2, Amroha.

(3.) Learned counsel for applicant argued that it was a false case got filed as a counter blast case, as the applicant had already filed a case for fraud committed by complainant and others. The alleged Rs. 70,000/- was transacted in the account of Global Trade and the applicant was of no concern with above Global Trade, as it was of some one else. No such amount was ever paid to the applicant nor such amount was ever taken by him. Hence this was a misuse of process of court. Hence for securing ends of justice this application has been filed.