RAJEEV MISRA,J. - (1.) Heard Mr. Prem Chandra Dwivedi, learned counsel for the applicant and the learned A.G.A. for the State.
(2.) This application under Section 482 Cr.P.C., 1973 has been filed challenging the summoning order dated 18.11.2014 passed by the Additional Chief Judicial Magistrate, Court no.13, Agra in Complaint Case No. 458 of 2013 (Kamal Kumar Gupta v. Girish Kumar Gupta ) under Section 138 of the N. I. Act, Police Station Chhatta, District-Agra as well as the entire proceeding of the above mentioned complaint case.
(3.) Entire record has been perused.;