Rajeev Misra, J. - (1.) This application under Section 482 Cr.P.C. has been filed challenging the order dated 2nd May, 2018 passed by the Additional Chief Judicial Magistrate-IV, Gorakhpur in Complaint Case No. 1332 of 2013 (Avnish Rai vs. Rajesh Kumar), under Section 138 N.I. Act, Police Station Cantt., District Gorakhpur as well as the entire proceedings of the above mentioned complaint case.
(2.) Heard Mr. Rajiv Lochan Shukla, learned counsel for the applicant and the learned A.G.A. for the State.
(3.) Perused the application filed by the applicants and also the supplementary affidavit.;