KARUNA NAND BAJPAYEE,J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of summoning order dated 20.9.2016 and non bailable warrant dated 28.4.2017 passed by Special Judge (N.I. Act) Allahabad in Complaint Case No.944 of 2016 under Section 138 NI Act and entire proceedings of the aforesaid case.
(2.) Heard applicant's counsel and learned AGA.
(3.) Entire record has been perused.;