ALI JAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Pavan Kishore and Mr. Piyush Kishore Srivastava, learned counsel for the applicant and learned A.G.A. for the State.

(2.) Learned counsel for the applicant and the learned A.G.A. agree that the present application may be disposed of at this stage without calling for further affidavits in view of the order proposed to be passed today.

(3.) By means of this 482 Cr.P.C. application, the applicant has questioned summoning order dated 8th March, 2017 as well as the proceedings of complaint case under Section 138 of Negotiable Instrument Act, 1881 (hereinafter referred to as 'N.I. Act') registered as Complaint Case No. 846 of 2016 (Ayub Hasan v. Master Ali Jan), pending in the court of learned Judicial Magistrate, Garh Mukteshwar, Hapur.