MANJU RANI CHAUHAN,J. - (1.) Heard Sri Ronak Chaturvedi, learned counsel for the applicant, Mr. Anand Priya Singh, learned counsel for opposite party no.2 and Mr. Prashant Kumar, learned A.G.A. for the State assisted by Mr. P.K. Sahi, State Law Officer.
(2.) Learned counsel for the applicant, learned counsel for opposite party no.2 and the learned A.G.A. agree that the present application may be disposed of at this stage without calling for further affidavits in view of the order proposed to be passed today.
(3.) By means of this 482 Cr.P.C. application, the applicant has questioned order dated 16th September, 2014 summoning the applicant, order dated 21st March, 2015 issuing non-bailable warrant against him as well as the entire proceedings of the Complaint Case No. 1546 of 2014 (Om Construction Vs. M/s. Komal Construction), under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the "N.I. Act"), Police Station-Obra, District-Sonbhadra, pending in the Court of .;