SHARAD KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised.

(2.) Heard Sri Vivek Kumar Singh, learned counsel for the applicant, Sri Ankit Srivastava, learned counsel for the State and perused the record.

(3.) This application under Sec. 482 Cr.P.C. has been filed by the applicant-Sharad Kumar Singh with the prayer to allow this application and quash the entire proceeding as well as summoning order dtd. 17/2/2018 and N.B.W. order dtd. 9/2/2020 in Complaint Case No. 469 of 2022 (Jai Prakash Vs. Sharad Kumar Singh), under Sec. 138 Negotiable Instrument Act, Police Station Kotwali Dehat, District Banda pending in the Court of Special Judicial Magistrate-1st, Banda with a further prayer that proceeding of the aforesaid case be stayed against the applicant during the pendency of the present application.