HEERA MEHRA Vs. GOVIND SINGH

JUDGEMENT

(1.) By means of Criminal Misc. Application no. 381 of 2014, filed under Section 482 Cr.P.C., the applicant seeks to quash the criminal complaint case no. 316 of 2013, Govind Singh Negi vs Smt. Heera Mehra, under Section 138 of the Negotiable Instruments Act, 1881, pending in the court of Special Judicial Magistrate, Haldwani, District Nainital.

(2.) By means of Criminal Misc. Application no. 382 of 2014, filed under Section 482 Cr.P.C., the applicant seeks to quash the criminal complaint case no. 317 of 2013, Govind Singh Negi vs Lalit Mohan Singh Mehra, under Section 138 of the Negotiable Instruments Act, 1881, pending in the court of Special Judicial Magistrate, Haldwani, District Nainital.

(3.) Since factual matrix of both the applications under Section 482 Cr.P.C. is the same, therefore, they are being decided together by this common judgment and order for the sake of brevity.