ANIL KUMAR SRIVASTAVA,J. - (1.) Heard Ms. Navita Sharma, learned counsel for the petitioner, learned Additional Government Advocate and perused the record.
(2.) This petition under Section 482 Cr.P.C. has been filed with a prayer to set aside the impugned order dated 16.03.2010 passed by Chief Judicial Magistrate, Court No.9, Raebareli in Case No.1507/09 as well as to quash charge-sheet no.395/09 dated 06.12.2009 bearing case crime no. 2987/2009 under Sections 7, 10, 12, 22, 23(1) U.P. Regulation of Money Lending Act, 1976 (hereinafter referred to as the Act), P.S. Kotwali, District Raebareli.
(3.) It appears that a first information report under Sections 7, 10, 12, 22, 23(1) of the Act was registered, which was investigated upon and the charge sheet was submitted against the petitioner. Cognizance was taken by the learned Magistrate.;