- (1.) Heard learned counsel for the applicants and learned A.G.A. representing the State. Perused the records.
(2.) This application under Section 482 Cr.P.C. has been filed by applicants Pradeep @ Pradeep Kumar and Amar Pal against State of U.P. and Munna Lal with prayer to quash summoning order dated 11.9.2019 as well as entire proceedings of Complaint Case No. 2041 of 2017, Munna Lal Vs. Hari Bhagwan and others, under Sections 147 , 148 , 149 , 323 , 325 , 504 , 506 I.P.C., P.S. Ujhani, district Budaun, pending in court of J.M., Budaun.
(3.) Supplementary affidavit filed today by learned counsel for the applicants is taken on record. Learned counsel for applicants argued that in this very case, Case Crime No. 0333 of 2016 was got lodged at P.S. Ujhani, District Budaun, on 17.5.2016 at 14.45 hours upon report of Munna Lal, Advocate, and this was investigated, wherein final report was submitted. Thereafter protest petition was filed and it was treated as complaint, wherein impugned summoning order has been passed. Whereas provisions of amended section 202(1) was not complied with because accused persons are resident of Delhi and not within the territorial jurisdiction of Court at Budaun. Hence this order was vitiated. Hence this application with above prayer.;