RAMVEER SINGH VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised.

(2.) Heard Sri Ashish Goyal, learned counsel for the applicant and Sri Raj Kumar Gupta, learned counsel for the State.

(3.) This application under Sec. 482 Cr.P.C. has been filed by the applicants-Ramveer Singh Verma with the prayer to allow this application and quash the entire proceeding of Complaint Case No. 1823 of 2018 (Chandra Prakash Vs. Ramveer Singh Verma) under Sec. 138 N.I. Act, Police Station Iradat Nagar, District Agra pending in the Court of Additional Court, Court No.-II, Agra with a further prayer that proceedings of the aforesaid case be stayed against the applicant during the pendency of the present application.