MUSTKEEM AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard 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 summoning order dtd. 22/4/2015 as well as entire proceedings of Complaint Case No. 2279 of 2014 (Krishna Kumar Prajapati vs Mustkeem Ahmad), under Sec. 138 of Negotiable Instrument Act, police station Mauaima, district Allahabad pending in the court of learned Special Chief Judicial Magistrate, Allahabad.

(3.) Entire record has been perused.