AJAI KUMAR PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Arvind Singh, Advocate, holding brief of Mr. Manoj Kumar Singh, learned counsel for the applicant and learned A.G.A. for the State.

(2.) This application under Section 482 Cr.P.C. has been filed challenging impugned summoning order dated 21.11.2007 passed by Special Chief Judicial Magistrate, Varanasi, in Complaint Case No. 412 of 2007 ( Rajnish Kumar Shukla vs. Ajay Kumar Pandey ), under Section 138 Negotiable Instruments Act and 420 I.P.C ., Police Station Chetganj, District Varanasi as well as entire proceedings of above mentioned complaint case.

(3.) Present application came up for admission on 16.9.2008 and this Court granted interim order. Consequently, proceedings of above mentioned complaint case have remained stayed since then.