RAM SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The applicants Ram Singh, Guddu and Ram Vinay, by means of this application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of this Court with prayer to quash summoning order dated 01.5.2019 passed by A.C.J.M. Court No. 11, Azamgarh, in Complaint Case No. 4433 of 2019, Sripatti Devi Vs. Ram Vinay and others, whereby summoning Ram Singh and Guddu for offence punishable u/s 323, 354, 504, 506 I.P.C. and Ram Vinay for offence punishable u/s 323, 504, 506 I.P.C. as well as entire proceedings of aforesaid complaint Case.

(2.) Heard learned counsel for the applicants and learned A.G.A. for the State. Perused the records.

(3.) Learned counsel for applicants argued that applicants are innocent. They have been summoned in Criminal Complaint Case No. 4433 of 2019 vide order dated 01.5.2019 passed by A.C.J.M. Court No. 11, Azamgarh, whereby summoning Ram Singh and Guddu for offence punishable u/s 323, 354, 504, 506 I.P.C. whereas Ram Vinay for offence punishable u/s 323, 504, 506 I.P.C., whereas a complaint was filed by Ram Vinay against complainant and others wherein summoning for offences punishable u/s 323, 504, 506, 354B I.P.C. against Pramod Verma, Vijay Verma and Monu Verma, whereas for offence punishable u/s 323, 504, 506, 107 I.P.C. against Santosh Verma was passed on 30.1.2017. Hence, as a counter blast after two years this false case was got registered, wherein impugned summoning order was passed. Hence, this application with prayer for quashing summoning order dated 1.5.2019 along with entire proceeding of complaint case no. 4422 of 2019 has been made.