Rajeev Misra, J. - (1.) These two Criminal Misc. Applications under Section 482 Cr.P.C. arise out of Complaint Case No. 1221 of 2016 (Smt. Kumkum Vs. Manoj Pathak) under Section 138 N. I. Act, P.S.- Anoopshahar District-Bulandshahar. As such both the criminal misc. applications are inter-connected. Therefore, the same are being disposed of finally by a common judgement.
(2.) I have heard Mr. V. P. Srivastava, the learned Senior Counsel assisted by Mr. Ansul Rajan Srivastava for the applicants, the learned A.G.A. for the State and Mr. Rahul Sripat assisted by Mr. Amithabh Agarwal and Mr. Ishir Sripat for the opposite party no.2.
(3.) Criminal Misc. Application No. 12997 of 2018 has been filed by M/S Usher Agro Ltd. challenging the order dated 16.02.2018 passed by the Sessions Judge, Bulandshahar in Criminal Revision No. 86 of 2018 (Usher Agro Ltd. Vs. State of U.P. and another) as well as the summoning order dated 10.04.2017 passed by the Additional Chief Judicial Magistrate, Anoopshahar, District-Bulandshahar in Complaint Case No. 1221 of 2016 (Smt. Kumkum Vs. Manoj Pathak) under Section 138 N. I. Act, P.S.- Anoopshahar District-Bulandshahar.;