SHAIFULLAH Vs. STATE OF U P
LAWS(ALL)-2013-7-118
HIGH COURT OF ALLAHABAD
Decided on July 23,2013

Shaifullah Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) This writ petition has been filed by the petitioners accused with the prayer to get the impugned summoning order dated 2.4.2010 passed against them by the learned Judicial Magistrate-I, Basti as well as the revisional order dated 16.7.2011 passed by Sessions Judge, Basti, quashed.
(2.) The petitioners are represented by their counsel Sri Surendra Mohan Mishra while the respondent no.2 Mamunisha is represented by her counsel Sri S.P. Pandey. Both are present in Court.
(3.) A short counter affidavit has been filed on behalf of the respondent no.2 which is taken on record.;


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