YOGESH KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) HEARD Sri Amit Daga for the applicant; Sri Vinay Mani Tiwari, holding brief of Sri Kameshwar Singh for opposite party No. 2; and the learned AGA for the State and perused the record.

(2.) BY the present application under Section 482, Cr. P. C., the applicant has sought for quashing of the proceedings of criminal complaint case No. 152/9 of 2012, pending in the Court of Additional Chief Judicial Magistrate, Court No. 1, Muzaffarnagar, under Section 138 of Negotiable Instrument Act, relating to police station Chhapar, district Muzaffarnagar.

(3.) EARLIER , by order dated 17th January, 2013, the matter was referred to the Mediation Centre of this Court to explore possibility of a compromise between the parties. Pursuant to the said order, the Mediation Centre has submitted its report dated 16th May, 2013 disclosing that the mediation process was completed, but parties could not arrive at an agreement.