Om Prakash, J. - (1.) The present application has been filed by the applicant with the prayer to quash the proceedings of complaint case no. 1611 of 2014 under Section 420 IPC pending before the Chief Judicial Magistrate, Baghpat and also the summoning order dated 23.5.2015. Further prayer has been made to stay the further proceedings of the aforesaid Case.
(2.) Affidavits in the matter have been exchanged between the parties. On the joint request made by the learned counsel for the parties, the Court is proceeding to decide the case on merits.
(3.) Heard learned counsel for the applicant, learned counsel for the opposite party no.2 as well as the learned AGA appearing for the State and perused the entire record.;