Rajesh Dayal Khare, J. - (1.) HEARD learned counsel for the applicant, Sri Mahipal Singh, learned counsel for the opposite party no.2 and learned A.G.A. for the State.
(2.) ON the request of learned counsel for the applicant, another Bench of this Court, vide order dated 26.05.2011 had referred the matter to mediation centre. The Incharge mediation centre vide its report dated 02.11.2011, had reported that mediation has failed between the parties, copy of which report is on record. The present 482 Cr.P.C. petition has been filed for quashing the proceedings of Complaint Case No. 1391 of 2010 (Dhirendra Singh Vs. Shahabuddin), under Section 138 of Negotiable Instruments Act, Police Station Najibabad, District Bijnaur, pending before learned Judicial Magistrate, Najibabad, District Bijnaur.
(3.) IT is contended by learned counsel for the applicant 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 pointed out certain documents and statements in support of his contention.;