VIRENDRA KUMAR SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Case called out in the revised list. Despite service of notice, none appeared on behalf of the opposite party No. 2.

(2.) Heard Sri Manoj Kumar Rai, learned counsel for the applicant, learned AGA for the State-respondent and perused the record.

(3.) The present application u/s 482 Cr.P.C. has been filed by the applicant to quash the proceedings of complaint case No. 1690 of 2007, (Surendra Singh Vs. Virendra Kumar Sharma), under Sec. 138 Negotiable Instruments Act, P.S. Bhelpur, District Varanasi pending before IInd Chief Judicial Magistrate, Varanasi.