JITENDRA KUMAR MANGLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Bhuvnesh Kumar Singh, learned counsel for the applicant in Application u/s 482 No. 23721 of 2024; Sri Saurabh Yadav, learned counsel for the applicant and Sri Lalit Kr. Srivastava, learned counsel for opposite party No.2 in Application u/s 482 No. 28869 of 2024 as well as Sri Pankaj Saxena, learned A.G.A. for the State.

(2.) Application u/s 482 No. 23721 of 2024 has been filed seeking quashing of the entire proceeding of Complaint Case No. 3255 of 2016 (Vineeta Goyal vs. Jitendra Kumar Mangla), under Sec. 138 N.I. Act, P.S. Hari Parvat, District Agra, including the summoning order dtd. 1/12/2016.

(3.) Application u/s 482 No. 28869 of 2024 has been filed seeking following reliefs:-