INAM Vs. INAM

JUDGEMENT

(1.) Heard Sri Jaideep Pandey, Advocate, holding brief of Sri Kushagra Srivastava, learned counsel for the applicants and Sri Pankaj Srivastava, learned AGA for the State.

(2.) The present 482 Cr.P.C. application has been filed to quash the order dtd. 26/11/2021 passed by Judicial Magistrate, Hapur as well as entire proceedings of Complaint Case No.9036 of 2021, Aamir Kureshi Vs. Al Suhail Trading Company Proprietor and Others, under Sec. -138 of Negotiable Instruments Act, 1881, Police Station-Hapur Nagar, District Hapur, pending in the court of Additional Civil Judge (Junior Division) 1st, Hapur.

(3.) From perusal of the report of stamp reporter, it appears that present application filed u/s 482 Cr.P.C. was presented before the Registry on 10/1/2025. The Division Bench of this court in Criminal Misc. Writ Petition No.12287 of 2024 (Deepu & 4 Others Vs. State of U.P. & 3 Others) vide order dtd. 6/8/2024 has observed that all the applications filed u/s 482 Cr.P.C. after 1/7/2024 are not maintainable as the Cr.P.C. has been repealed and New Act i.e. BNSS has been enforced on 1/7/2024 and the proceedings or orders of District Courts subsequent to 1/7/2024 could be challenged only u/s 528 of BNSS. Paragraph no.16 of Deepu's case (supra) is being quoted as under: