AMIT GUPTA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By means of Criminal Misc. Application no. 706 of 2017, filed under Section 482 Cr.P.C., the applicant seeks to quash the judgment and order dated 21.11.2016, passed by Addl. Chief Judicial Magistrate, Roorkee, District Haridwar, in Misc. Case no. 96 of 2016, under Sections 12, 19, 20 and 23 of the Protection of Women from Domestic Violence Act, 2005, Smt. Megha Mahajan vs Amit Gupta and others, as also the judgment and order dated 12.04.2017, passed by the District and Sessions Judge, Haridwar in Criminal Appeal no. 185 of 2016, Amit Gupta vs Megha Mahajan and others.

(2.) By means of Criminal Misc. Application no. 710 of 2017, filed under Section 482 Cr.P.C., the applicant seeks to quash the judgment and order dated 21.11.2016, passed by Addl. Chief Judicial Magistrate, Roorkee, District Haridwar, in Misc. Case no. 96 of 2016, under Sections 12, 19, 20 and 23 of the Protection of Women from Domestic Violence Act, 2005, Smt. Megha Mahajan vs Amit Gupta and others, as also the judgment and order dated 12.04.2017, passed by the District and Sessions Judge, Haridwar in Criminal Appeal no. 175 of 2016, Amit Gupta vs Megha Mahajan and others.

(3.) Since both the applications under Section 482 Cr.P.C. are directed against the common judgments and orders, passed by the courts below, therefore, they are being decided together by this common judgment and order for the sake of brevity and convenience.