Rajeev Misra, J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of entire proceeding in Complaint Case No. 41270 of 2017 (Bramh Prakash Sharma Vs. Manju Mandal Sharma), under Section 138 of the N. I. Act, District Kanpur Nagar, pending in the Court of Additional Vhief Metropoitan Magistrate Court No.2 Kanpur Nagar.
(2.) Heard learned counsel for the applicants and learned AGA.
(3.) Entire record has been perused.;