Siddharth, J. - (1.) Heard Shri S.K. Pandey learned counsel for the applicant and learned A.G.A. for the State.
(2.) This application under section 482 Cr.P.C. has been filed to quash the charge sheet dated 12.6.2017 under section 409 I.P.C. in case crime no. 247 of 2017 P.S. Kosi Kalan District Mathura and summoning order dated 25.8.2017 as well as order issuing N.B.W. dated 17.10.2018 passed by the J.M. Chhata (Mathura)
(3.) The argument is that the Judicial Magistrate, Chhata (Mathura) while passing the order dated 25.8.2017 under section 409 I.P.C. taking cognizance in the matter has not applied his judicial mind as the order has been passed on the printed proforma by filling up the blanks, hence the order is bad in law.;