HARBHAJAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Harbhajan Singh and six others have filed the application under S. 482, Cr. P.C. on 13-4-2001 with the prayer to quash entire proceedings in Criminal Complaint No. 2263 of 1995 between Steel Authority of India (opposite party No. 2) v. Harbhajan Singh and others (petitioners), under Ss. 138-142 of Negotiable Instruments Act pending in the Court of Addl. Chief Judicial Magistrate, Ghaziabad. Further prayer made is that the proceedings in the above noted case be also stayed.

(2.) By an interim order dated 30-4-2001, the proceedings were stayed.

(3.) Heard Sri Viresh Mishra, senior counsel assisted by Sri R. P. Singh for the petitioners and Sri G. S. Chaturvedi, senior counsel assisted by Sri Shashank Shekhar for opposite party No. 2 and learned A.G.A.