OM PRAKASH-VII,J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of entire proceeding of complaint case no. 2396 of 2016 (Shri Shiv Narain Sharin v. Eminent and others), under Section 138 Negotiable Instruments Act, P.S. Hariparvat, District Agra as well as the order dated 19.5.2016 pending before the Additional Chief Judicial Magistrate, Agra. Further prayer has been made to stay the further proceedings of the aforesaid case.
(2.) Heard applicant's counsel and learned AGA.
(3.) It is submitted by the learned counsel for the applicant that the entire allegations are false. Cheque in question was not issued against any existing debt or liability. Referring to the entire evidence available on record, it is submitted that the summoning order is illegal and without application of judicial mind. No cause of action arose to file the complaint. It is further submitted that the applicant is willing to settle the dispute on the basis of compromise, therefore, matter may be referred to the Mediation and Conciliation Centre of the District Court concerned.;