PRATIK JAIN & ANOTHER Vs. STATE OF U P & ANOTHER
LAWS(ALL)-2017-11-363
HIGH COURT OF ALLAHABAD
Decided on November 01,2017

Pratik Jain And Another Appellant
VERSUS
State Of U P And Another Respondents

JUDGEMENT

Om Prakash, J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of the proceedings of complaint case no. 1703 of 2017 (Onkar Singh Vs. Pratik Jain and another), under Section 138 N.I. Act, Police Station Murad Nagar, district Ghaziabad pending in the court of II Additional Civil Judge (Junior Division), Ghaziabad as well as the summoning order dated 27.5.2017 passed by the Additional Civil Judge (S.D.), Court No. 3, Ghaziabad. Further prayer has been made to stay further proceedings of the aforesaid case.
(2.) Heard applicants' counsel and learned AGA.
(3.) Entire record has been perused.;


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