Karuna Nand Bajpayee, J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of the order dated 27.1.2016 and the order dated 21.7.2017 passed by the Addl. Chief Judicial Magistrate, Khurja, Bulandshahr as well as entire proceeding in Complaint Case No. 87 of 2016,arising out of Case Crime No. 614 of 2017, Rajiv Bansal versus Arvind Kumar ad another, under Section 420 IPC, Police Station Khurja Nagar, District Bulandshar pending in the court of Addl. Chief Judicial Magistrate, Khurja, Bulandshahr.
(2.) Heard Sri Kshitij Shailendra, learned counsel for the applicants and Sri Vimlendu Tripathi, learned A.G.A.
(3.) Entire record has been perused.;