- (1.) Sri Manish Tiwary, Advocate, has filed his power on behalf of opp. party No.2 today, which is taken on record.
(2.) Heard Sri Anurag Khanna, learned counsel for the applicant and Sri Manish Tiwary, learned counsel for opp. party No.2 and learned AGA for the State.
(3.) By means of this application filed under Section 482 Cr.P.C., the applicant has prayed for quashing the impugned order dated 11.12.2012 and the entire proceedings of complaint case No.837 of 2012 (M/s. Rohit Electronics Vs. D.K. Rustagi), under Section 138 of Negotiable Instrument Act, Police Station Cantt., District Varanasi pending in the court of IXth, A.C.J.M., Varanasi.;