- (1.) Heard learned counsel for the applicant, learned AGA and perused the record.
(2.) No notice is issued to the private opposite party no. 2 in view of the proposed order to be passed today. However, liberty is reserved for private opposite party to apply for variation or modification of this order, if he feels so aggrieved.
(3.) The applicant, Mahesh Sharma, through this application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with a prayer to quash the order dated 15.6.2016 passed by the Chief Judicial Magistrate, Ramabai Nagar (Kanpur Dehat) in Criminal Misc. Case No. 1000 of 2010 (Sunil Kumar Vs. Mahesh Sharma) under Sections 352, 504 IPC, P.S. Mangalpur, District Ramabai Nagar (Kanpur Dehat) whereby the nature of the warrant trial was converted to the summon trial.;