Surendra Vikrarm Singh Rathore, J. - (1.) We have heard learned counsel for the applicant and learned A.G.A. and perused the material available on record.
(2.) By means of this application, the applicant has challenged the proceedings of Case No.1690 of 2005, Rizwan Mustafa v. Asif Raza, under Section 138 of Negotiable Instrument Act, Police Station Kotwali, District Barabanki pending before Chief Judicial Magistrate, Court No.18, Barabanki.
(3.) By means of the aforesaid order the applicant has been summoned to face trial for the aforesaid offence.;