SURYA PRAKASH KESARWANI, J. - (1.) Heard learned counsel for the applicants and the learned A.G.A. for the State.
(2.) Submission of learned counsel for the applicants is that the summoning order dated 03.08.2016 in Case No. 4912 of 2015 (Anwaar Tyagi v. S.I. Mahipal Singh and others), under Sections 406, 506, 166, 167 IPC, P.S. Dhaulana, District Hapur, has been passed by the learned Chief Judicial Magistrate, Hapur without the sanction under Section 197 Cr.P.C. and therefore, the impugned summoning order as well as the entire proceedings of complaint case are liable to be quashed. He further submits that the complaint was belatedly filed on false allegations and therefore, the impugned summoning order deserves to be quashed being an abuse of process of court.
(3.) Learned A.G.A. supports the impugned summoning order.;