SURYA PRAKASH KESARWANI,J. - (1.) Heard Sri M.P. Srivastava, learned counsel for the applicant and the learned A.G.A. for opposite party no.1 and Sri Rahul Mishra, learned counsel for opposite party no.2 who has put in appearance today.
(2.) This application under Section 482 Cr.P.C. has been filed praying to quash the entire proceedings of Complaint Case No. 564 of 2015 (Smt. Rachita Dhama v. Ankit Chaudhari and others) under Sections 406, 506 I.P.C., P.S. Sadar Bazar, District Meerut as well as the summoning order dated 30.11.2016 passed by the Addl. Chief Judicial Magistrate-III, Meerut.
(3.) With consent of learned counsel for the parties, this application is being finally heard without calling for a counter affidavit. Facts :- ;