MUKESH SINGH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised.

(2.) Heard Sri Ranjeet Singh, learned counsel for the applicant and Sri Ankit Srivastava, learned counsel for the State and perused the records.

(3.) The present application U/S 482 Cr.P.C. has been filed by the applicant-Mukesh Singh Yadav with the prayer to quash the Complaint Case No. 1519 of 2022 (Pushpa Shahu Vs. Mukesh Singh Yadav) u/s 138 N.I. Act, P.S. Babina, District Jhansi including the NBW order dtd. 3/4/2023 and summoning order dtd. 24/3/2022 as well as proceeding of 82 Cr.P.C. and to stay the further proceedings of aforesaid complaint case.