- (1.) Mr. Vinod Sinha and Mr. Mahesh Sharma, Advocates, filed parcha on behalf of opposite party no.2, the same is taken on record.
(2.) Mr. S.A. Murtuza and Mr. Sunil Kumar, Advocates, have also filed parcha on behalf of opposite party no.2. The present case has been placed before this Court on 21.2.2012 after nomination by Hon'ble The Chief Justice and on joint request of counsel for the parties, the case was put up for today i.e. 22.2.2012. Heard learned counsel for the applicant, learned AGA for the State, learned counsel for the opposite party no.2 and perused the record.
(3.) The present application under section 482 Cr.P.C. has been filed for quashing of impugned summoning order dated 11.4.2011 and 23.8.2011 passed by the Chief Judicial Magistrate, Gautam Buddh Nagar, in case no.1063 of 2011 under section 420 and 406 IPC, P.S. Kasna, District Gautam Buddh Nagar arising out of case crime no.579 of 2010 and further prayer is made to quash the entire proceeding of the aforesaid case no.1063/11.;