MAHESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Additional Government Advocate and perused the record.

(2.) This petition has been filed with the prayer to set aside the Charge-Sheet No.01 of 2018 arising out of case crime no. 1451 of 2017 under sections 147, 323, 324, 504, 506, 308, 325 IPC and impugned summoning order dated 6.9.2018 passed by the Judicial Magistrate, Bahraich in Case No. 9160 of 2018, State v. Anil and others.

(3.) Learned counsel for the petitioner has submitted that the First Information Report has been lodged against the petitioner on the basis of false and fabricated facts. It has also been submitted that the petitioner has falsely been implicated in this case. Lastly, learned counsel for the petitioner has submitted that petitioner is ready to surrender before the court below and some protection may be granted to him.