Shashi Kant, J. - (1.) In view of the order proposed to be passed there is no need to issue notice to the opposite party no. 2.
(2.) Heard Shri Ramakar Shukla, learned counsel for the applicant, and Shri Ajai Kumar Srivastava, learned A.G.A. for the State.
(3.) This application under Section 482 Cr.P.C. has been filed for quashing the impugned order dated 25.08.2018 passed by Additional Sessions Judge/FTC-II, Sultanpur in Sessions Trial No. 319 of 2011, State v. Ram Kumar & Ors., arising out of Case Crime No. C-15 of 2017 under Section 364 IPC, Police Station Kotwali Nagar, District Sultanpur whereby the applicant has been summoned under the provisions of Section 319 Cr.P.C.;