RAJNISH KUMAR Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) These two petitions have arisen out of a common summoning order and the dispute to be decided in both of them is also same, hence both the petitions are being decided by this common judgment and order.

(2.) Both 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 summoning order dated 3.5.2005 and to quash the entire proceedings of Criminal Case No.185 of 2005, State Vs. Yogesh Gupta & others U/s 406/420 IPC pending before J.M. CBI, Dehradun

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