- (1.) Heard Shri Naveen Tiwari and Sri Prashant Manchanda, learned counsels for the applicants and learned A.G.A. and perused the record.
(2.) This is an application under section 482 Cr.P.C. filed by learned Counsels for the applicants. After hearing the arguments at length, learned counsel has raised certain vital legal issues emanating from perusal of the impugned summoning order dated 02.05.2019 passed by learned Additional Chief Judicial Magistrate, Room No. 12, Baghpat in Complaint Case No. 710/2018 U/s 406 I.P.C.
(3.) Learned counsel for the applicant has pointed out serious legal fallacy and flaws in the impugned summoning order dated 02.05.2019 as the same is in direct and stark defiance of the true spirit of Section 202(1) of Cr.P.C., thus, the Court proposes to evaluate the submissions of learned counsel for the applicant and decide the issue at the admission stage itself.;