Karuna Nand Bajpayee, J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of entire criminal proceeding in complaint case no. 3868 of 2014, M/s Bharat Business Corporation v. Mohit Jain , u/s 138 N.I. Act, P.S. Hari Parwat, district Agra, pending in the court of VIIIth A.C.J.M., Agra.
(2.) Heard applicant's counsel and learned AGA.
(3.) Entire record has been perused.;