- (1.) Heard Praveen Kumar Singh, learned counsel for the applicant, learned AGA for the State and perused the ecords.
(2.) The applicant, through the present application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with prayer to quash the order dated 2.3.2013 passed by Additional Session Judge, Court No.2, Varanasi in Crl. Revision No.377 of 2012 whereby the learned revisional court has dismissed the revision filed by the applicant and has confirmed the order dated 24.9.2012 of the Magistrate rejecting the application moved by the applicant under Section 210 Cr.P.C. The further prayer of the applicant is to club the proceeding of Case No.538 of 2010, under Section 138 N.I. Act and Case No.518 of 2011, under Sections 406,504,506 I.P.C., Police Station Cantt., District Varanasi.
(3.) Learned counsel for the applicant has submitted that earlier on 09.3.2010 a complaint was filed by the O.P. No.2 which was registered as Case No.538/2010 under Section 138 of the Negotiable Instruments Act, 1881, P.S. Cantt, District-Varanasi. The allegations in the aforesaid complaint case was that on 23.10.2009, O.P. No.2 gave the applicant Rs.9 lakhs as loan. The said amount was transferred into the account of the applicant on 21.01.2012. A cheque of Rs.7,18,000/- was given by the applicant to the O.P. No.2 which subsequently was dishonoured.;