Manoj Misra, J. - (1.) Rejoinder affidavit filed today, is taken on record.
(2.) Heard learned counsel for the applicant, Sri Vishnu Dutta Tiwari for the opposite party no.2 and the learned A.G.A. for the State.
(3.) By the present application, the applicant has sought for quashing of the proceedings of Complaint Case No.858/IX of 2011, pending in the Court of Judicial Magistrate, Chhata, District Mathura, under Section 138 of the N.I. Act. The applicant has also sought quashing of the summoning order dated 02.01.2012 passed by the aforesaid court.;