KANHAIYA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Rakesh Kumar Singh, learned counsel for the applicant as well as Shri P. P. Tiwari, learned A.G.A. for the State and perused the record.

(2.) The present 482 Cr.P.C. application has been filed to quash the summoning order dtd. 19/7/2022 passed by A.C.J.M. Room No. 5, Bareilly as well as entire proceedings of Complaint Case No. 2065/2022, under Sec. 138 N.I. Act, Police Station Izzat Nagar, District- Bareilly.

(3.) It is submitted by learned counsel for the applicant that he is ready to settle the dispute with the opposite party no.2 through mediation. Just to show his bonafide he is also ready to deposit reasonable amount which this Court may direct.