VIDYAMANI SHUKLA 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 summoning order dtd. 22/3/2021 passed by Metropolitan Magistrate, Court No. 6, Kanpur Nagar in Complaint case no. 1316 of 2021, Under Sec. 138 of the N.I. Act, P.S. Navabganj, District Kanpur Nagar.

(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 :-