MOHD.FAIZ ALAM KHAN,J. - (1.) Heard learned counsel for applicant as well as Shri Ajay Kumar Singh Tomar, learned A.G.A. for the State and perused the record.
(2.) The present 482 Cr.P.C. application has been filed to quash the impugned order dated 03.06.2019 by which learned Additional Court No.5, Lucknow issued non-bailable warrant against the petitioner and also initiated the proceeding under Section 82-83 Cr.P.C. as well as issued the notice of sureties its consequential order against the petitioner in the Complaint Case No. 2525 of 2013, under Section Negotiable Instrument Act, Police Station Vikas Nagar, District Lucknow (M/s Sona Gold Agro Chem Pvt. Ltd. v. Chandra Prakash) and to stay the further proceedings of the aforesaid case.
(3.) It is stated on behalf of the applicant that, applicant was earliest summoned by the Court of A.C.J.M., Court No.28, Lucknow to face trial under Section 138 of the Negotiable Instrument Act and after appearing before the Court below, he obtained bail. However, thereafter, his Counsel engaged at the trial Court informed him that since the trial pertaining to the Negotiable Instrument Act is 'Quasi Civil', he will inform him, if his presence is required before the Court below. However, no information was given to him by his Counsel engaged at the trial Court.;