SANGEETA PAUL Vs. STATE

JUDGEMENT

(1.) These two petitions arise from the same set of facts and are accordingly disposed of by this common judgment.

(2.) Crl.M.C. No. 5476-85 of 2006 seeks the quashing of Complaint Case No. 21/3 of 2006 titled "Shobha Upadhaya v. Sangeeta Paul & Ors." pending in the court of learned Metropolitan Magistrate (MM) New Delhi under Sections 323/392/341/354/504/509/506/511/120B IPC and all proceedings consequent thereto.

(3.) Crl.M.C. No. 5486-88 of 2006 seeks the quashing of Complaint Case No. 19/3 of 2006 titled "Shobha Upadhaya v. Sangeeta Paul & Ors." pending in the court of learned MM New Delhi under Sections 341/379/465/471/506/120B IPC and all proceedings consequent thereto. Complaint Case No. 19/3 of 2006