Rajeev Misra, J. - (1.) Sri Sunil Kumar Dubey, Advocate has put in appearance on behalf of opposite party no.2 and has filed his vakalatnama today in Court, which is taken on record.
(2.) Heard Sri Vidya Dhar Dubey, learned counsel for the applicant and learned A.G.A. for the State.
(3.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of entire proceeding in Complaint Case No. 2850 of 2015 (Manisha Rawat Vs. Harveer Singh Chahar) under Section 138 of the N. I. Act, Police Station- Sector-24 Noida, District-Gautam Buddh Nagar pending in the Court of Ist Additional Chief Judicial Magistrate, Gautam Buddh Nagar.;