- (1.) This application under Section 482, Cr. P. C. has been filed seeking the quashing of entire proceeding in Complaint Case No. 5889 of 2009 (Sarvesh Kumar Yadav v. Lallan Prasad Bind)u/S.138 of Negotiable Instruments Act pending in the court of learned Addl. Chief Judicial Magistrate, Court No. 2, Allahabad.
(2.) Heard applicant's counsel and learned AGA.
(3.) Entire record has been perused.;