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 Criminal Case No. 2297/1990 pending in the Court of Chief Judicial Magistrate, Saharanpur, under Section of Negotiable Instruments Act, were stayed. Counter affidavit on behalf of opposite party No. 2 is taken on record which was served upon learned Counsel for the applicant on 3.10.1993 but till date no rejoinder affidavit has been filed.
(3.) THE present Cr.P.C. application has been filed for quashing of Complaint Case No. 2297/1990 Ranvir Kapoor v. Sukhbir and Ors., under Section of Negotiable Instruments Act and I.P.C. pending in the Court of Chief Judicial Magistrate, Saharanpur.;