RIKESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In both the above petitions, common summoning order is assailed and the dispute is also the same, hence both of them are being disposed of by this common judgment and order.

(2.) Both the 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 order- dated 27.06.2006 passed by the J.M., Haldwani in Criminal Case No.1151/2006 (in C482 petition No.243/09) and in Criminal Case No.193/09 (in C482 petition No.193/09).

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