RAM KRISHNA GAUTAM,J. - (1.) The applicant Bablu Dhimar, by means of this application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of the Court with prayer to quash the summoning order dated 10.4.2019, passed by Judicial Magistrate, Garautha, District Jhansi, in Complaint Case No. 121 of 2018 (Smt. Rachna Vs. Bablu dhimar) under Sections 452 , 354 , 323 IPC, P.S. Tahrauli, District Jhansi, pending before the court of Judicial Magistrate, Garautha, District Jhansi.
(2.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(3.) Heard learned counsel for the applicant and learned A.G.A. for the State.;