Om Prakash -VII, J. - (1.) Since the controversy involved in both the matters relates to same cheques in question and since both the aforesaid applications have been heard together, the Court proceeds to decide the same by a common judgment and order.
(2.) Heard learned counsel for the applicant and learned counsel for the opposite party No. 2 as well as learned A.G.A. for the State on both the applications.
(3.) The applicant, through the application under Sec. 482 No. - 32445 of 2015 has invoked the inherent jurisdiction of this Court with a prayer to quash the entire proceedings of the complaint case No. 493 of 2015 (Raina Pandey v/s. Nisha Sharma) under Sec. 138 of Negotiable Instrument Act, Police Station Nawabganj, District Kanpur Nagar pending in the Court of Metropolitan Magistrate -II, Kanpur Nagar as well as the order dated 8.10.2015 passed in the aforesaid case. Further prayer has been made to stay the entire proceedings of the aforesaid complaint case.;