RAM SEVAK AGGARWAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) <DJG>DHARAM VEER, J.</DJG> These criminal applications have arisen out of a common FIR as well as against the common summoning order and the issue to be decided is also one and the same, hence both of them are being disposed of by this common judgment and order.

(2.) These criminal applications, preferred u/s 482 of the Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.), are directed for quashing the common summoning order-dated 18.7.2005 passed by the CJM, US Nagar and also to quash the proceedings of the Criminal Case No.1623/2005 (Case Crime No.537/04), State Vs. Subhash Narang & others, U/s 3/7 of the Essential Commodities Act, 1955 {hereinafter to be referred as the Act} and U/s 406/411 IPC pending in the court of CJM, US Nagar.

(3.) Heard learned counsel for the parties and perused the material on record.