AVINASH KUMAR SAUNDHI Vs. UCHCHHAV SINGH TARAGI

JUDGEMENT

(1.) By means of application / petition no. 1322 of 2012 filed under Section 482 Cr.P.C., the applicant seeks to quash / set aside the orders dated 28.08.2010 and 27.05.2011, passed by learned Addl. Judicial Magistrate, Rishikesh, District Dehradun in complaint case no. 03 of 2008 (new no. 1109 / 2010), Anivash Kumar Saundhi vs Uchchhav Singh Taragi as well as order dated 06.09.2012, passed by learned I Addl. Sessions Judge, Rishikesh, District Dehradun in criminal revision no. 87 of 2012, Avinash Kumar Saundhi vs State of Uttarakhand and another, whereby the criminal revision filed by the applicant has been dismissed.

(2.) By means of application / petition no. 1323 of 2012 filed under Section 482 Cr.P.C., the applicant seeks to quash / set aside the orders dated 29.10.2010 and 25.03.2008, passed by learned Addl. Judicial Magistrate, Rishikesh, District Dehradun in complaint case no. 97 of 2008 (new no. 664 / 2010), Anivash Kumar Saundhi vs Uchchhav Singh Taragi, as also order dated 06.09.2012, passed by learned I Addl. Sessions Judge, Rishikesh, District Dehradun in criminal revision no. 88 of 2012, Avinash Kumar Saundhi vs State of Uttarakhand and another, whereby the criminal revision filed by the applicant has been dismissed.

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