JUDGEMENT
KARUNA NAND BAJPAYEE,J. -
(1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of NBW order dated 17.6.2015 and 6.4.2017 along with entire proceedings of complaint case no.601 of 2011 under Section 138 NI Act P.S. Sikandara District Agra pending in the court of ACJM, Court No.8, Agra.
(2.) Heard applicant's counsel and learned A.G.A.
(3.) Entire record has been perused.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.