MANJU RANI CHAUHAN,J. - (1.) This application under Section 482 Cr.P.C. has been filed to quash the entire proceedings of the Complaint Case No. 21 of 2017 (Naeem Ahmed Ansari Vs. Purna Agencies Pvt. Ltd. and Others), under Sections 138/141 of the Negotiable Instrument Act, 1881 as well as the order dated 18th December, 2019 passed by the Additional Judge, Saharanpur on applications filed by the applicants being paper nos. 12-B and 13-B under Sections 251 read with Section 245 Cr.P.C. for seeking discharge in the aforesaid complaint case, whereby the concerned Magistrate has rejected both the applications.
(2.) Heard Mr. Anil Kumar Srivastava, learned Senior Advocate assisted by Mr. Ravi Jha and Ram Bahadur, learned counsel for the applicants and Mr. Amit Singh Chauhan and Mr. Pankaj Srivastava, learned Additional Government Advocates.
(3.) Perused the material available on record.;