BHARAT BHUSHAN GERA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned AGA for the State.

(2.) The present Criminal Misc. Application U/s. 482 Cr.P.C. has been filed against the Complaint case no. 2092 of 2021, Under Sec. 138 of the N.I. Act, P.S. Sadar Bazar, District Meerut, pending before the A.C.J.M., Court No. 3, Meerut.

(3.) I have considered the last submission made by the counsel in the light of the observation made by the Hon'ble Supreme Court in the case of Damodar S. Prabhu Vs. Sayed Babalal H., 2010(5) SCC 663 which read as follows :-