GIRJESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed on behalf of the applicants in Court today, is taken on record.

(2.) Heard Mr. Vipin Kumar Singh along with Mr. Amit Saxena, learned counsel for applicants, and learned A.G.A. for State.

(3.) This application under Section 482 Cr.P.C. has been filed challenging the summoning order dated 27.06.2019 passed by Civil Judge (Junior Division)/ Judicial Magistrate, Sant Kabir Nagar, in Complaint Case No. 598 of 2018 (Pushpa Singh Vs. Girjesh Singh and others) under Sections 323, 352, 452, 504, 506 I.P.C., P.S. Mahuli, District-Sant Kabir Nagar as well as the entire proceedings of the above mentioned complaint case.