Rajesh Dayal Khare, J. - (1.) LIST revised. None appears to press the application on behalf of the applicant. Learned A.G.A. is present for the State respondent.
(2.) THIS Court vide its order dated 20.12.1991 had issued notice and in the meantime further proceedings in Complaint Case No. 2587/1990 pending in the Court of Additional Chief Munsif Magistrate II, Kanpur Nagar, under Section of Negotiable Instruments Act, were stayed. Despite service of notice on opposite party, no counter affidavit has been filed till date.
(3.) THE present Cr.P.C. application has been filed for quashing of Complaint Case No. 2587/1990, under Section of Negotiable Instruments Act pending in the Court of Additional Chief Munsif Magistrate II, Kanpur Nagar.;