DINESH KUMAR SAXENA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) C482 No.1771 of 2023 has been filed by the applicant/accused Dinesh Kumar Saxena for quashing of order of framing of charge dtd. 4/8/2018 and the order dtd. 4/8/2018 passed by Judicial Magistrate, Jaspur, District Udham Singh Nagar on the discharge application of the applicant/accused as well as the order dtd. 24/7/2023 passed by 2nd Additional Sessions Judge, Rudrapur, District Udham Singh Nagar in Criminal Revision No.167/2018.

(2.) C482 No.1771 of 2023 has been filed by the applicant/accused Smt. Ankita Rohatgi for quashing of order of framing of charge dtd. 4/8/2018 and the order dtd. 4/8/2018 passed by Judicial Magistrate, Jaspur, District Udham Singh Nagar on the discharge application of the applicant/accused as well as the order dtd. 24/7/2023 passed by 2nd Additional Sessions passed by 2nd Additional Sessions Judge, Rudrapur, District Udham Singh Nagar in Criminal Revision No.172/2018.

(3.) Since the controversy involved in these two petitions is same, therefore, for the sake of convenience, these petitions are being disposed of by a common judgment/order.