Karuna Nand Bajpayee, J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of summoning order dated 22.1.2011 passed by ACJM, Court No.6, Meerut in Complaint Case No.5404 of 2010 Gyan Das vs. Krishna Gopal Sharma, u/s 138 N.I. Act P.S. Sadar District Meerut as well as entire proceedings of the aforesaid case pending in the court of ACJM, Court No.6, Meerut.
(2.) It seems that in order to explore the possibility of an amicable settlement between the parties, the matter was referred to undergo mediation proceedings. The report of Mediation Centre dated 13.3.2012 reveals that the aforesaid attempt could not succeed and did not bear any fruit for certain reasons. The Court, therefore, deems it fit to decide the matter on merits.
(3.) Heard Sri Abhishek Singh, holding brief of Sri Nipun Singh applicant's counsel and learned AGA.;