- (1.) Heard learned counsel for the applicant and learned AGA for the State.
(2.) This application under Section 482 Cr.P.C. has been filed with a prayer to quash the orders dated 30.06.2010 and 11.05.2011 as well as prayer for quashing of the entire criminal proceedings of Complaint Case No. 1897 of 2007 (new number 3162 of 2010), under Section 138 Negotiable Instrument Act, police station Railway Road, Meerut pending in the Court of Additional Chief Judicial Magistrate-VII, Meerut.
(3.) By order dated 30.06.2010 non-bailable warrant of arrest has been issued against the applicant. By a subsequent order dated 11.05.2011 personal bond of applicant has been forfeited and recovery warrant has also been issued.;