HONBLE RAJ BEER SINGH,J. - (1.) This application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of complaint Case No. 212/2019, under Section 354 of IPC, Police Station Sahpau, District Hathras pending in the court of Judicial Magistrate Sadabad, Hathras as well as for quashing the summoning order dated 30.11.2019 passed in the aforesaid case.
(2.) Heard learned counsel for applicant and learned AGA for State.
(3.) It has been argued by learned counsel for applicant that applicant is innocent and he has been falsely implicated in this case. It was submitted that respondent no. 2 has filed an application under Section 156(3) Cr.P.C. against the applicant, which was treated as a complaint case and after that impugned summoning order has been passed without application of judicial mind and thus, the same is liable to be quashed. It was also submitted that no prima facie case is made out against applicant.;