- (1.) Heard Sri Gyanedra Pratap Singh, learned counsel for the applicant and Mr. P.K. Shahi, learned A.G.A assisted by Mr. Madnesh Prasad Singh, learned counsel for the State as also perused the record.
(2.) Learned counsel for the applicant and learned A.G.A. for the State agree that the present application may be disposed of at this stage without issuing notice or calling for any further affidavits in view of the order proposed to be passed today.
(3.) This application 482 Cr.P.C. has been filed to quash the judgment and order dated 24.01.2020 passed by the District and Sessions Judge, Lalitpur in Criminal Appeal No. 15 of 2019 (Smt. Manju Tiwari Vs. State of and another), which has been filed against the judgment and order dated 12.03.2019 passed by the Additional Chief Judicial Magistrate, Lalitpur, under Section 138 N.I. Act, Police Station-Lalitpur, District-Lalitpur. Under the impugned judgment, the appellate court has issued recovery notice for recovery of interim compensation amount.;