MOHD.FAIZ ALAM KHAN,J. - (1.) Heard Sri Ashok Kumar Singh along with Sri Mohd. Isa Khan, learned counsel for applicant, Sri Vimal Kumar and Km.Vishwa Mohini, learned counsel for opposite party nos.2 and 3 and Smt.Kiran Singh, learned Additional Goverment Advocate and perused the record.
(2.) By filing this petition, the petitioner has challenged the order dated 01.03.2021, passed by the Additional Sessions Judge, Court No.1, Lucknow in CNR No.UPLKO10135822020, Criminal Revision No.213/2020 (Mohd.Yahya Farooqui v. Asif Ali Ahmad Siddiqui and another) and the order dated 11.11.2020, passed by the Additional Court, Room No.5, Lucknow, under Section 143-A of Negotiable Instruments Act, 1881, P.S. Ghazipur, Distr4ict Lucknow, Complaint No.6964 of 2019 (Asif Ali Ahmad Siddiqui and another v. Mohd.Yahya Farooqui) and for quashing the whole proceedings of the above criminal case.
(3.) Petitioner (opposite party) Mohd.Yahya Farooqui @ Firoz Farooqui and complainant no.2 (opposite party no.3) are real brother and sister and Complainant no.3 is a class III Government Employee.;