Vijay Lakshmi, J. - (1.) Heard learned counsel for the applicant and learned A.G.A. for the State. Perused the records.
(2.) The applicant, by means of this application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with prayer to quash the entire proceedings of Case Crime No.418 of 2013, under Sections 406 and 420 I.P.C., P.S.Muradnagar, District-Ghaziabad, pending in the Court of Additional Chief Judicial Magistrate-6 Ghaziabad. Prayer has also been made to quash the summoning order dated 15.4.2015, passed by the Additional Chief Judicial Magistrate-6, Ghaziabad as well as the Non Bailable Warrants issued against the applicant on 17.8.2017.
(3.) Learned counsel for the applicant has contended that the applicant is a bank employee who has been falsely implicated in this case. The police after investigation had submitted final report in the matter, against which protest petition was filed by O.P. No.2/complainant. The learned Magistrate, rejected the final report and while allowing the protest petition by the impugned order dated 15.4.2015 summoned the applicant, without following the proper procedure.;