JAMIULLAH Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri Pawan Kumar, learned counsel for the applicants and learned A.G.A. for the State.

(2.) This application has been filed for quashing the impugned summoning order dated 16.08.2018 as well as the prosecution of the applicants in Complaint Case No. 1676 of 2014, under Sections 147, 323, 504, 506 and 452 of IPC, P.S. Parsa Malik, District Maharajganj, pending in the court of Chief Judicial Magistrate, Maharajganj.

(3.) It has been argued by the learned counsel for the applicants that the impugned complaint has been filed making false and baseless allegations. Earlier, a complaint was filed against the opposite party no.2 and in that complaint they were summoned vide order dated 30.06.2014 and thereafter regarding another incident a non cognizable report was lodged against the opposite party no.2 and others and in that matter, charge-sheet was filed against them. It was submitted that the impugned complaint has been filed as a counterblast of the said complaints and that no one has sustained any injury. It was also stated that applicants are quite aged person and they have been falsely implicated.