NARESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

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

(2.) This application has been filed with a prayer to quash the impugned summoning order dtd. 9/7/2019 as well as other consequential order passed by Additional Chief Judicial Magistrate Meerut in Criminal Case No. 3746 of 2019 (Ajay Raj Singh vs. Naresh), under Sec. 138 of N.I. Act, Police Station- Civil Line, District-Meerut pending in the Court of Additional Chief Judicial Magistrate 5th District- Meerut.

(3.) The contentions raised by the applicant's counsel is that there is a dispute in between the parties. There are chances of amicable settlement between the parties. Applicant's counsel urged that this case may be referred for mediation so that the parties may have a chance to settle their dispute on their own terms through mediation.