- (1.) Leave granted.
(2.) Heard counsel for the parties.
(3.) This appeal takes exception to the judgment and order dated 10.12.2018 passed by the High Court of judicature at Allahabad in Application under Section 482 Cr.P.C. bearing No.44690/2018, whereby the application for quashing of Complaint Case No.1229 of 2015 (Anupam vs. Rajeev Sharma and Others) preferred by the appellant came to be rejected.;