AMIT SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.G.A for the State.

(2.) The facts giving rise to the present writ petition are that a complaint?was filed by the opposite party No.2 against M/s A.D Rice Mill Limited and its Directors /Authorized Signatories, under section 138 of the N.I. Act, which gave rise to Complaint Case No.1936 of 2007. On the said complaint the petitioner was summoned vide order dated 10.10.2007. It appears that the petitioner invoked the jurisdiction of this Court, under section 482 Cr.P.C, by filing Criminal Misc. Application No.32586 of 2011 for quashing of the proceedings of the complaint Case No.1936 of 2007. The said application was disposed off vide order dated 20.10.2011 with liberty to the petitioner to file a discharge application within a period of one month from the date of the order and the court was directed to decide the said application, in accordance with law, and coercive steps pursuant to the proceedings were stayed till the disposal of the said application. It appears that pursuant to the order dated 20.10.2011 the petitioner filed an application for discharge, which was rejected by order dated 12.12.2011 passed by the A.C.J.M, Anupshahr, Bulandshahr, against which, the petitioner preferred a revision. This revision was registered as Criminal Revision No.31 of 2012.? However, the? Additional Session Judge, Court No.7, Bulandshahr dismissed the revision vide its order dated 20.9.2012

(3.) Challenging the orders dated 20.9.2012?and 12.12.2011 the present writ petition has been filed.