SUAIB KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

(2.) Heard learned counsel for the applicant; learned counsel for the opposite party No.2 and learned A.G.A for the State as also perused the record.

(3.) Instant application has been filed to set aside the order dtd. 16/10/2025 passed by learned Additional Civil Judge (Junior Division)-3, Kanpur Nagar in Complaint Case No.36548/2025, Kamil Hussain versus Suaib Khan, Under Sec. 138 Negotiable Instrument Act, Police Station Colonelganj, District Kanpur Nagar pending in the court of learned Additional Civil Judge (Junior Division)-3, Kanpur Nagar.