VIVEK MATHURA Vs. STATE OF U.P.

JUDGEMENT

(1.) Since both the applications arise out of the same proceedings, they are being decided by this common order.

(2.) Heard Sri Piyush Dubey, learned counsel for the applicants, Smt. Pooja Saxena, opposite party no.2 appearing in person as well as Sri L.D. Rajbhar, learned A.G.A. for the State and perused the record.

(3.) The present applications under Sec. 482 Cr.P.C. have been moved seeking quashing of the proceeding of Complaint Case No. 203 of 2017 (Smt. Pooja Saxena vs Vivek Mathur and others), under Sec. 406 I.P.C., Police Station- Hari Parwat, District- Agra, pending in the court of Additional Chief Judicial Magistrate, Court No.5 as well as summoning order dtd. 3/7/2017 whereby applicants have been summoned to face trial under Sec. 406 I.P.C.