Om Prakash, J. - (1.) The present application has been filed by the applicant under Section 482 Cr.P.C. with the prayer to quash the entire proceedings of complaint case no. 979 of 2016 (Punit Srivastava Vs. Ashish Yadav), under Section 138 Negotiable Instrument Act, P.S. Nawabad, district Jhansi pending in the court of Addl. Chief Judicial Magistrate-I, Court No. 1, Jhansi and also quash the non bailable warrant which was issued against the applicant on 1.6.2018 by the aforesaid court. Further prayer has been made to stay the further proceedings of the aforesaid case.
(2.) Heard learned counsel for the applicant and the learned AGA appearing for the State.
(3.) It is submitted by the learned counsel for the applicant that the complaint was filed on the basis of false facts and also on the basis of malice. It is further submitted that from the version of the complaint, offence under the aforesaid Section is not made out against the applicant. The impugned order suffers from illegality and infirmity.;