Mahendra Dayal, J. - (1.) Vakalatnama filed by Sri Ram Kumar Singh, learned Senior Advocate on behalf of the opposite party no.2 is taken on record.
(2.) Heard the learned counsel for the parties and perused the record.
(3.) The applicant has approached this Court by way of this application under Section 482 Cr.P.C. for quashing of the summoning order dated 13.12.2016 passed by the Additional Chief Judicial Magistrate-V, Court No.29, Lucknow in a case arising out of case crime No.500 of 2016 under Sections 419, 420 IPC, relating to police station Chowk, District Lucknow. A prayer for quashing of the entire proceedings as well as non-bailable warrant has also been made by the applicant.;