Karuna Nand Bajpayee, J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of impugned order dated 18.4.2006 passed by the Chief Judicial Magistrate, Agra as well as entire proceeding in Complaint Case No. 121 of 2004, Satish Chandra Garg versus G.P. Gupta and others, under Sections 420, 406, 467, 468, 471, 417,166 167, 218, 120B IPC, Police Station Hari Parwat, District Agra pending in the court of Chief Judicial Magistrate, Agra.
(2.) Heard learned counsel for the applicant, learned AGA for the State and learned counsel for opposite party no.2.
(3.) Perused the record.;