SHASHWAT VIKRAM GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Both these applications are based on common course of events with common applicants though arising out of separate complaints with different complainant, therefore, for the sake of convenience, they are being decided by a common judgment.

(2.) Crl. Misc. Application u/s 482 No. 6700 of 2013 seeks quashing of the proceedings of Complaint Case No. 13 of 2013 under Sections 406, 420, 467, 468, 471, 352, 504, 506, 120-B I.P.C. whereas the Crl. Misc. Application u/s 482 No. 6699 of 2013 seeks quashing of the proceedings of Complaint Case No. 12 of 2013 under sections 406, 420, 467, 468, 471, 504, 506, 120-B I.P.C. both pending in the court of Additional Chief Judicial Magistrate 2nd, Varanasi. Both the applications also seek quashing of the summoning order dated 14.02.2013 passed in the respective cases.

(3.) In Complaint Case No. 13 of 2013, Shardul Vikram Gupta (the opposite party No.2 in Crl Misc. Application No.6700 of 2013) is the complainant whereas in Complaint Case No. 12 of 2013, Shashikant Tripathi, Director of Gyan Mandal Ltd., Varanasi (the opposite party No.2 in Crl Misc. Application No.6699 of 2013) is the complainant. In both the complaints, the accused are common and they are the applicants in both the applications.