RAJ YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for applicant and learned A.G.A. for State.

(2.) This application U/S 482 Cr.P.C. has been filed seeking quashing of the entire proceeding of court below and impugned summoning order dated 22.05.2018, passed by Judicial Magistrate, 2nd, Court No. 18, Jaunpur in Complaint Case No. 2215 of 2017 (Kailash Versus Indrajeet and another), under Sections 419, 420, 406 I.P.C.

(3.) Learned counsel for applicant argued that applicant is an old aged person having no concern with alleged transaction. It was a transaction in between Ravindra Shaw and complainant / opposite party no. 2, for which a stamp paper was executed by Ravindra Shaw for making payment of Rs.96,000/-, but he has neither been summoned nor is accused, whereas applicant being of no concern has been summoned by court of Magistrate for offence punishable under Sections 419, 420, 406 I.P.C. Hence, this application.