KALI RAM Vs. STATE

JUDGEMENT

(1.) Since both these applications u/s 482 Cr.P.C. have been filed by the applicants against the same Complaint Case No.839 of 2002, Nahar Singh v. Sukh Ram and others, under Sections 120(b), 419, 420, 467, 468 and 471 of IPC as well as against the summoning order dated 19.4.2003, hence, both these applications are being disposed of by this common order.

(2.) By means of these petitions, moved under Section 482 of The Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioners have sought quashing of the Complaint Case No.839 of 2002, Nahar Singh v. Sukh Ram and others, under Sections 120(b), 419, 420, 467, 468 and 471 of IPC as well as quashing of the order dated 19.4.2003 by which the applicants have been summoned in the trial court.

(3.) Heard learned counsel for the parties and perused the entire material available on file.