RADHA TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed by the learned counsel for the applicant today in the Court, is taken on record.

(2.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the entire record.

(3.) This application under Section 482 Cr.P.C. has been filed with a prayer to quash the summoning order dated 27.09.2018 as well as the entire proceeding in Complaint Case No. 2107 of 2018 (Rishi Kumar Patel v. Preetam Singh and others), under Section 138 of N.I. Act, Police Station Kotwali Orai, District Jalaun, pending in the Court of Chief Judicial Magistrate, Jalaun at Orai.