- (1.) This application under Section 482, Cr. P. C. has been filed seeking the quashing of prosecution of the applicant in Complaint Case No. 1946 of 2010 (Mahendra Singh Tyagi v. Amit Sharma), u/S. 138, Negotiable Instruments Act pending in the court of Additional Chief Judicial Magistrate, Court No. 1, Meerut.
(2.) Heard applicant's counsel and learned AGA.
(3.) Entire record has been perused.;