Naheed Ara Moonis, J. - (1.) Case called out in the revised list. No one has appeared on behalf of the applicant.
(2.) Sri Rupak Chaubey, learned counsel for the opposite party no.2 and the learned A.G.A. are present.
(3.) The instant petition has been filed with the prayer to quash the proceedings of Case No. 416 of 2009, under Section 138 Negotiable Instrument Act, police Station Lanka, district Varanasi pending in the court of Additional Chief Judicial Magistrate-V, Varanasi.;