SATISH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Case called out in the revised list. Mr. R.K. Gupta, learned counsel for the applicant and learned A.G.A., representing opposite party No. 1.

(2.) This application under Section 482 Cr.P.C., has been filed challenging the summoning order dated 5.12.2006 passed by the Additional Civil Judge (Junior Division)/Judicial Magistrate, Court no.2, Meerut in Criminal Case No. 1196 of 2006 under Section 138 of the N. I. Act, Police Station Delhi Gate, District- Meerut as well as the entire proceeding of the above mentioned criminal case.

(3.) Inspite of service of notice, present application came up for admission on 10.3.2008 whereby matter was referred to Mediation and Conciliation Centre, High Court, Allahabad and interim protection was also granted to the applicant. Applicant has complied the condition provided for vide order dated 10.3.2008 and consequently, notices were issued by the Mediation and Conciliation Centre, High Court, Allahabad to the parties. No settlement has been arrived at between the parties as parties were not willing for mediation. Consequently, Mediation and Conciliation Centre, High Court, Allahabad submitted report dated 6.8.2008 stating therein that parties are not willing for mediation. Consequently, the present application came up for consideration before this Court. Entire record has been perused. All the contentions raised by the applicant's counsel relate to disputed questions of fact.