SANJAY KUMAR GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) Both these applications required to be decided together.

(2.) These applications u/s 482 Cr.P.C. have been filed seeking the quashing of summoning order dtd. 16/3/2021 and the entire proceedings of Misc. Case No.526 of 2020 (Abhishek Singh Vs. Prabhjeet Singh and Others), arising out of Case Crime No.501 of 2018, under Ss. 120-B, 420, 467, and 471 I.P.C., Police Station Sector-49 Noida, District Gautam Budh Nagar, pending in the court of Additional Chief Judicial Magistrate-II, Gautam Budh Nagar.

(3.) In both the applications, applicants have challenged the cognizance/summoning order dtd. 16/3/2021 passed by Additional Chief Judicial Magistrate-II, Gautambudh Nagar, summoning the accused Prabhjeet Singh, Hanshraj Dinkar, Arjun Sharma, Subhashish Chaudhary and Sanjay Gupta for trial for the offences under Ss. 120-B, 420, 467, 468, 471 I.P.C. after rejecting the final report no.01 of 2020, filed in pursuance of F.I.R. registered as Case Crime No.501 of 2018, which was lodged by opposite party no.2 against the accused persons.