- (1.) Heard Sri Ajay Sengar holding brief of Sri Kamalesh Kumar Tripathi, for the petitioner and Additional Government Advocate, for State of U.P.
(2.) This petition has been filed for setting aside the order of Chief Judicial Magistrate dated 28.02.2015, summoning the petitioner along with other accused under Section 147, 148, 149, 342, 304 I.P.C. in Case Crime No. 1356 of 2014, P.S. Nadigaon, district Jalaun.
(3.) Vinod Kumar (since deceased) lodged an FIR (registered as Crime No. 1356 of 2014), Nadigaon, district Jalaun, against Anar Singh, Ranvir alias Ranu, Shankar Singh (the petitioner), Ashok, Mangal, Sunil and Narendra alias Lala on 23.11.2014 at 11.45 A.M.. It has been stated in F.I.R. that on 23.11.2014 at 8.00 A.M., the complainant was going to Nadigaon in his motor cycle, from his village Gopalapur. When he reached near village Parasani, the accused persons, who were in safari car, stopped the complainant. They hauled the complaint from motor cycle and fell on earth. They began to abuse him and said that in spite of several warning, you were not taking any care. They abducted the complainant in their car on gun point. Hakim Singh and Giriraj Singh obstructed the accused but they opened fire upon them as such they run away from spot. They took the complaint in a house at village Sikandarpur, where all the accused beat him from lathi danda and but of gun. They snatched Rs. 500/- and mobile phone from his pocket. Anar Singh and Ranu Singh fired upon him, due to which he received injury on his chest and became unconscious. He came in consciousness in hospital at Nadigaon.;