Neeraj Tiwari - (1.) Sri Ramesh Chandra Agrahari, Advocate has filed Vakalatnama on behalf of opposite party no.2, which is taken on record.
(2.) This application under Section 482 Cr.P.C. has been filed seeking the quashing the entire Criminal Case No.23345 of 2017 (Pramod Tiwari Vs. Ganesh Shanker Sharma), under Section 138 of Negotiable Instruments Act, 1881, P.S. Chakeri, District Kanpur Nagar and also to quash the summoning order dated 18.10.2017 and N.B.W. dated 25.10.2018 passed by A.C.M.M., Court No.3, Kanpur Nagar, pending in the court of A.C.M.M., Court No.3, Kanpur Nagar.
(3.) Heard Sri Kripa Shanker Pandey, learned counsel for the applicant, learned AGA for the State and Sri Ramesh Chandra Agrahari, learned counsel for the opposite party no.2.;