SANJAY SINGH Vs. STATE OF U. P.
LAWS(ALL)-2021-8-85
HIGH COURT OF ALLAHABAD
Decided on August 05,2021

SANJAY SINGH Appellant
VERSUS
STATE OF U. P. Respondents




JUDGEMENT

Yogendra Kumar Srivastava,J. - (1.)Heard Sri Manish, learned counsel for the applicants and Sri Pankaj Saxena, learned Additional Government Advocate-I appearing for the State-opposite party.
(2.)The present application under section 482 Cr.P.C. has been filed seeking to quash the summoning order dated 05.12.2020 in Complaint Case No.151 of 2019 (Ramkewal v. Sanjay), under sections 323, 504 and 506 Indian Penal Code and sections 3(1) (r) and 3(1) (s) Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, P.S. Kerakat, District Jaunpur, pending before Special Judge (SC/ST Act), Jaunpur.
(3.)Learned counsel for the applicants has sought to assail the summoning order principally by contending that the statement of the complainant recorded by the Magistrate under section 200 of the Code of Criminal Procedure, 1973(the Code) is not in conformity with the allegations made in the complaint. Further, he has sought to refer to the factual aspects of the matter and the defence, which is to be set up by the applicants.


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