SHADAB RIZWAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri D. P. Singh, learned counsel for the applicants, Sri Deepak Singh, Advocate holding brief of Sri Shashank Tripathi, learned counsel for the Opposite Party No. 2, Sri Amit Kumar Singh, learned A.G.A. appearing for the State and perused the records.

(2.) This application under Section 482 Cr.P.C has been moved with a prayer to quash the summoning order dated 11.09.2014 passed by Special Chief Judicial Magistrate, Kanpur Nagar in Complaint Case No. 4102 of 2012 (Mohd. Ikbal Vs. Shadab Rizwan and Others), under sections 420, 323, 504 and 506, P.S. Kotwali, District Kanpur Nagar, and also a prayer is made to stay the proceedings in this case till the disposal of this application.

(3.) In order to understand the controversy involved in this case, it would be appropriate to refer here in nut-shell the facts of this case which are as follows.