- (1.) Heard learned counsel for the applicant and learned A.G.A. for the State-respondent.
(2.) The present 482 Petition has been filed for quashing of the chargesheet dated 08.06.2010 filed in case crime no. 353 of 2010 under section 436 IPC as well as for quashing of the summoning order dated 12.07.2010 passed by the Additional Chief Judicial Magistrate 2nd, Jaunpur.
(3.) It is contended by learned counsel for the applicant that the dispute is purely of civil nature which has been dragged into criminal prosecution of the applicant at the behest of the opposite party no. 2. It is contended that the applicant has already been bailed out.;