- (1.) Short counter affidavit along with vakalatnama filed to by the Sri Vivek Singh, Advocate on behalf of the opposite party no.2 are taken on record.
(2.) Heard learned counsel for the applicant, Sri Vivek Singh, learned counsel for the opposite party no. 2, learned AGA for the State and perused the record.
(3.) By means of the instant application the applicant is pleased to quash the summoning order dated 19.07.2019 as well as the entire proceedings of Complaint Case no. 18 of 2019 under Sections 406 , 452 , 354 , 427 , 506 , 323 , 380 IPC and Section 3(1)Da SC/ ST Act , pending in the Court of Special Judge SC/ ST Act , Saharanpur.;