- (1.) Heard learned counsel for the applicant and learned A.G.A.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the summoning order dated 12.8.2011 passed by Civil Judge (J.D.), Khurja, Bulandshahar whereby the learned Magistrate has summoned the applicant to face trial for the offence punishable under Section 138 N.I. Act, P.S. Pahasu, District Bulandshahar in complaint Case No. 220 of 2011 as well as the proceedings of the aforementioned case and non-bailable warrants dated 1.11.2011 issued against him.
(3.) The contention of the counsel for the applicant is that no offence against the applicant is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He referred to certain documents and statements in support of his contention.;