Yogendra Kumar Srivastava,J. - (1.) Heard Sri Birendra Prasad Shukla, learned counsel for the applicant and Ms. Sushma Soni, learned Additional Government Advocate appearing for the State-opposite party.
(2.) The present application under Section 482 Cr.P.C. has been filed seeking to quash the proceedings of Complaint Case No.10 of 2019 (Mohan Lal Saravagi Vs. Rajesh Churiwala), under Section 500 I.P.C., pending before the Additional Chief Judicial Magistrate, Court No.3, Varanasi, within a stipulated time period.
(3.) Counsel for the applicant has also sought to assail the order dated 18.01.2020 in terms of which the applicant has been summoned.;