VIRENDRA KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State and perused the record.

(2.) The present application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the impugned Summoning Order dated 08.10.2020 passed by the Chief Judicial Magistrate Gautambudh Nagar, in Criminal Case No. 24176 of 2018, Case Crime No.1105 of 2018, under Sections 332, 323, 504 and 506 I.P.C., Police Station- Sector- 20, Noida, District- Gautambudh Nagar.

(3.) The applicant is constable. He had filed his discharge application pursuant to order passed by this Court 05.02.2019 which has been dismissed.