(1.) Heard learned counsel for the parties.
(2.) The applicant has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 challenging the order dated 21 -02 -2013 passed by learned Additional Chief Judicial Magistrate, Gwalior in Criminal Complaint Case No.6394/2007 whereby name of the applicant was added as an accused in the complaint filed for the offence under Section 138 of Negotiable Instruments Act.
(3.) On filing of petition before this Court, vide order dated 08 -05 -2012 the matter was disposed off by consent of parties that a fresh application be moved by the respondent and the trial Court shall decide the same according to the provisions of law.