RAJEEV Vs. STATE OF UP

JUDGEMENT

(1.) Vakalatnama filed by Sri Vivek Kumar Srivastava, Advocate, on behalf of opposite party no. 2, is taken on record.

(2.) Heard learned counsel for the applicants and, Sri Vivek Kumar Srivastava, learned counsel for opposite party no. 2 and learned A. G. A. for the State.

(3.) This application U/s 482 Cr.P.C., has been filed by the applicants with the prayer to quash the impugned summoning order dated 22.02.2019, passed by Additional Chief Judicial Magistrate, Court No. 7, Meerut, in Complaint Case No. 4511 of 2018 (Manoj Vs. Raju and others), whereby the applicants have been summoned for the offence punishable under Sections 307, 323, 504, 506 IPC, which is exclusively triable by Court of Sessions.