- (1.) This application under Section 482, Cr. P. C. has been filed seeking the quashing of entire proceeding in Complaint Case No. 265 of 2014 (Smt. Neeta Jain v. Sanjeev Kumar & Anr.) under Section 138 of N.I. Act, & Section 420, IPC., Police Station North, District Firozabad pending in the court of Addl. Chief Judicial Magistrate, Firozabad.
(2.) Heard applicant counsel and learned AGA.
(3.) Entire record has been perused.;