UMAKANT SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(2.) The present application has been filed for quashing of the entire proceeding of Complaint Case No. 1099 of 2019 (Brij Mohan vs. Umakant), u/s 138 N.I. Act, P.S. Manduwadeeh, District Varanasi as well as summoning order dtd. 18/9/2019, pending before Judicial Magistrate-II, Varanasi.

(3.) At the very outset, learned counsel for the applicant submits that he does not want to press the prayer for quashing the impugned proceeding and the applicant wants to surrender and apply for bail if suitable direction is issued for expeditious disposal of his bail application.