MANBHAWATI DEVI Vs. STATE OF U.P.

JUDGEMENT

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

(2.) This application under Sec. 482 Cr.P.C. has been filed by the applicant for quashing the entire proceedings of the Complaint Case No. 33499 of 2021 under Sec. 138 of Negotiable Instruments Act, Police Station Cantt, District Varanasi pending in the court of Additional Chief Judicial Magistrate, Court No. 03, Varanasi and summoning order dtd. 17/12/2021 passed by the Additional Chief Judicial Magistrate, Court No. 3, Varanasi.

(3.) Leaned counsel for the applicant has submitted that the applicant is ready to resolve the dispute amicably with Respondent No.2 and prays that opportunity may be given to the applicant for the same.