- (1.) This application u/s 482 CrPC has been filed for quashing the summoning order dated 13.08.2014 passed in complaint case no. 974 of 2014 (Rajiv Kumar Singh Vs. Kumari Nisha Sharma and another) u/s 323, 504, 506 and 384 IPC, PS- Kalyanpur, district Kanpur Nagar pending in the court of Metropolitan Magistrate, Court no. 6, Kanpur Nagar; and the proceedings of the said case.
(2.) Heard learned counsel for the applicants, Sri Neeraj Tiwari learned counsel for the OP no. 3 University and learned AGA for OP no. 1 State. None appeared on behalf of the OP no.-2 (complainant Rajiv Kumar Singh).
(3.) The complainant Rajiv Kumar Singh moved application under Section 156(3) Cr.P.C in the court below with the averments that he has been studying B-Pharma in pharmacy department of Chhatrapati Sahuji Maharaj Kanpur Mahavidhyalaya. On 23.04.2014, he was appearing in the examination of said course in University. During said examination at about 12:45 p.m. in noon, accused Nisha Sharma and Ajay Kumar Yadav, who are the lecturers of the Pharmacy department of said University, had deliberately tagged two chits with the answer-sheet of the complainant. When complainant opposed this act, then both the accused had abused him and beaten him in the examination hall and threatened that they will not let him pass the examination and ruin his future. Thereafter both the accused had expelled him from the examination hall in front of the students present there.;