PRAMOD KUMAR SRIVASTAVA, J. - (1.) Heard learned counsel for the applicant, learned AGA and perused the records.
(2.) The application under Section 482 No.25014/2016 was moved with prayer of quashing the proceedings of criminal complaint case no.7287/2014 Chandra Prakash Vashishth vs. Anil Kumar Kaushik under Section 138 of N.I. Act, P.S. New Agra, pending in court of ACJM, Agra. After hearing counsel for applicant, following order dated 15.09.2016 had been passed by this Court at the time of disposal of said application under Section 482 CrPC: "After considering argument of counsel for the applicant, this application is disposed of with the observation that warrant issued against applicant in Complaint Case No.7287 of 2014, Chandra Prakash Vashisht Vs. Anil Kumar Kaushik under Section 138 of N.I. Act, police station - New Agra, District Agra pending in the court of Additional Chief Judicial Magistrate, Court No. 11, Agra is quashed with observation that applicant will appear within 15 days before the lower court. It is made clear that if he does not present himself on the date fixed before trial court then said court will be at liberty to pass any appropriate order."
(3.) Present recall application has been moved by applicant for recalling aforesaid order dated 15.09.2016.;