ARIF AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri A.K.S. Tomar, learned A.G.A. for the State.

(2.) This present application under Section 482 Cr.P.C. has been filed with the prayer to quash the summoning order dated 28.8.2018 & NBW order dated 3.10.2019 passed by the learned Additional Court No. 8 Lucknow in Complaint Case No. 1598 of 2018 and further proceedings of Complaint Case No. 1598 of 2018 [Sanmukh Leasing Finance Co. Vs. Arif Ahmad and another] under Section 138 of N.I. Act, Police Station-Alambagh, Lucknow pending before the learned Additional Court No.8, Lucknow and further to stay the operation and implementation of the summoning order dated 28.8.2018 & NBW order dated 3.10.2019 passed by the learned Additional Court No.8, Lucknow in Complaint Case No. 1598 of 2018 and further proceedings of Complaint Case No. 1598 of 2018 [Sanmukh Leasing Finance Co. Vs. Arif Ahmad and another] under Section 138 of N.I. Act, Police Station-Alambagh, Lucknow pending before the learned Additional Court No.8, Lucknow.

(3.) Learned counsel for the petitioners submitted that the petitioners are already on bail. N.B.W. was issued, hence this petition.