KULDEEP NARAYAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri H.C. Mishra, learned counsel for applicants, learned AGA for State-respondent and Sri I. K. Chaturvedi, Senior Advocate assisted by Sri G. S. Srivastava, learned counsel for respondent-2.

(2.) Criminal Misc. Application u/s 482 No.5469 of 2003 (hereinafter referred to as "CrMA-1") has been filed under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") by two applicants namely, Kuldeep Narayan and Harendra Vikram with a prayer that order dated 26.06.2003 passed by First Additional Chief Judicial magistrate, Meerut in Case Crime No.90 of 2000 under Sections 392 and 411 IPC, Police Station-Kharkhauda, District-Meerut for reinvestigation be quashed, on the ground that Magistrate has no power for directing reinvestigation or fresh investigation.

(3.) Criminal Misc. Application u/s 482 No.2444 of 2005 (hereinafter referred to as "CrMA-2") has been filed under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") by three applicants namely, Lokesh Kumar Singhal, Sunil Kumar Maheshwari and Rakesh alias Rajesh alias Bhurey with a prayer that Case No.3187 of 2004 registered before Chief Judicial Magistrate, Faizabad be clubbed with Case No.158/11 of 2003 pending before Court of 1st Additional Chief Judicial Magistrate, Meerut and should be tried together.