DEEPAK MAHESHWARI,J. - (1.) Heard learned counsel for the petitioner as also for the respondent.
(2.) Though the matter has been listed to be referred to the Lok Adalat but counsel for petitioner submits that it is not a fit case for being referred to Lok Adalat. The matter is being been heard and decided on merits on the prayer jointly made by both sides.
(3.) This misc. petition has been moved with the prayer to quash and set aside the orders dated 26.01.2016 and 07.06.2017 whereby the trail Court took cognizance for the offence under Section 138 Negotiable Instruments Act, 1881 against the petitioner and the revision preferred against the said order was rejected by revisional Court.;