ADESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Yaswant Singh, the learned counsel for applicant and the learned A.G.A. for State. Perused the record.

(2.) This application under Sec. 482 Cr.P.C. has been filed challenging the summoning order dtd. 6/4/2021 passed by the Judicial MagistrateKannauj in Complaint Case No. 162 of 2019 (Neha VS. Adesh), under Sec. 138 N.I. Act, Police Station-Gursahayganj, District-Kannauj as well as the entire proceedings of above mentioned complaint case now pending in the court of Judicial MagistrateKannauj.

(3.) Learned counsel for the applicant submits that present criminal proceedings are not only malicious but also an abuse of process of court. According to the learned counsel for applicant, there is no legally chargeable debt against the applicant. Apart from above, the present criminal proceedings are otherwise not maintainable for non-compliance of the mandatory provisions of the N.I. Act.