Harsh Kumar, J. - (1.) Rejoinder affidavit filed by learned counsel for the applicant, is taken on record.
(2.) Heard Sri Sukhendu Pal Singh, learned counsel for the applicant, Sri Surendra Kumar Tripathi, learned counsel for opposite party No. 1 and learned AGA for the State.
(3.) The present application U/s 482 Cr.P.C. has been moved for quashing the proceedings of order dated 15.4.2015 in criminal complaint case No. 17 of 2015 (Girendra Singh Vs. Smt. Sunita Tripathi), under Sec. 138 N.I. Act, P.S. Lohamandi, District Agra.;