MANSI SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Mithilesh Kumar Shukla, learned counsel for applicant and learned A.G.A. for the State.

(2.) This application under Sec. 482 Cr.P.C. has been filed to quash the entire proceeding of the complaint case no. 9045 of 2019 under Sec. 138 N.I. Act, Police Station- Nazirabad, District- Kanpur Nagar pending in the court of Metropolitan Magistrate No. 8, Kanpur Nagar as well as summoning order dtd. 26/11/2020 passed by the Metropolitan Magistrate, Court No. 8, Kanpur Nagar.

(3.) Entire record has been perused.