Suresh Kumar And 6 Ors vs State Of U.P. And Anr
2018 Latest Caselaw 4259 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- APPLICATION U/S 482 No. - 45194 of 2018
 

 
Applicant :- Suresh Kumar And 6 Ors
 
Opposite Party :- State Of U.P. And Anr
 
Counsel for Applicant :- Gulab Chandra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Chandra Dhari Singh,J.

Heard learned counsel for the applicants and learned A.G.A. for the State and perused the record.

The present application under Section 482 Cr.P.C. has been filed for quashing the entire criminal proceedings including summoning order dated 07.09.2018 passed by the learned Special Chief Judicial Magistrate, Kanpur Nagar in Complaint Case No.9356 of 2016 (Prasoon Srivastava vs. Suresh Kumar and others), under Sections 323, 452 IPC, Police Station-Govind Nagar, District-Kanpur Nagar.

Issue notice to the opposite party No.2 returnable within four weeks.

The applicants shall take steps for service upon the opposite party No.2 within one week.

List after four weeks.

Till the next date of listing, no coercive action shall be taken against the applicants in the aforesaid complaint case number.

Order Date :- 12.12.2018

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