GUNJAN GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Uma Nath Pandey, learned counsel for the applicant, Sri Yogendra Pal Singh, learned counsel for the opposite party no. 2 and the learned AGA for the State.

(2.) In compliance of the order dtd. 30/7/2024, learned counsel for the applicant has filed a supplementary affidavit dtd. 8/7/2024 placing on record the order dtd. 14/6/2024 passed by the trial court whereby the applicant had appeared before the trial court concerned and he was released on bail. In compliance of the aforesaid order, the report of the District Judge, Hapur has also been received, which is taken on record.

(3.) The instant application has been filed seeking quashing of the summoning order dtd. 30/8/2005 as well as the entire proceeding of Complaint Case No. 1106 of 2005 (The Simbhaoli Sugar Mills Ltd. vs. Gunjan Gupta), under Sec. 138 of the Negotiable Instruments Act (hereinafter referred to as the 'N.I. Act'), P.S. Simbhaoli, District Ghaziabad, pending in the court of Civil Judge (Sr. Div.) FTC, Hapur.