VIVEK KUMAR JAIN Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Syed Imran Ibrahim and Sri Anurag Vajpayee, Advocates have jointly filed vakalatnama on behalf of the opposite party no. 2 today in Court, which has been taken on record.

(2.) This application under Section 482 Cr.P.C. has been filed seeking quashing of the impugned summoning order dated 13.5.2019 passed by the learned A.C.J.M., Court No. 10, Meerut, in Misc. Case No. 2448 of 2018, Rabish Vats vs. Anil and others, under Sections 420, 467, 468, 471, 120B I.P.C., P.S.- Jani, District- Meerut, pending in the court of A.C.J.M., Court No. 10, Meerut.

(3.) Heard learned counsel for the applicant.