Karuna Nand Bajpayee, J. - (1.) THIS application under Section 482 Cr.P.C. has been filed seeking the quashing of entire proceeding of Complaint Case No. 1507 of 2014 (Vipin Lawaniya v. Sharma International Pvt. Ltd. and another), u/s. 138 N.I. Act, Police Station -New Agra, District -Agra pending in the court of Additional Chief Judicial Magistrate -VIII, Agra as well as summoning order dated 6.8.2014.
(2.) SHRI Raghubir Singh, Advocate has filed his power on behalf of opposite party No. 2, which is taken on record. Heard learned counsel for the applicants, learned counsel for opposite party No. 2 and learned AGA.
(3.) ENTIRE record has been perused.;