BHUPENDRA SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Gopesh Tripathi, learned counsel for the applicant, learned AGA for the State and perused the material available on record.

(2.) The present application 482 Cr.P.C. has been filed challenging the summoning order dated 18.10.2018 passed in Complaint Case No. 433 of 2013 as well as the revisional order dated 23.12.2015 passed in Criminal Revision No. 10 of 2014.

(3.) The allegations in brief leading to the filing of the present application are: