- (1.) Learned counsel for the parties submit that the mediation between the parties has not succeeded which is confirmed from the report of mediation centre dated 19.5.2011.
(2.) Heard learned counsel for the applicant, Sri Udai Chandani, learned counsel for the opposite party no.2 as well as learned A.G.A. and perused the material placed on the record.
(3.) The present 482 Cr.P.C. petition has been filed for quashing the impugned order dated 2.11.2010 passed by IIIrd Additional Chief Judicial Magistrate, Varanasi in Complaint Case No.3048 of 2010 ( Anil Kumar Upadhyaya Versus Abhay Patel) under Section 138 of Negotiable Instrument Act, Adampur, District Varanasi.;