SHANKERLAL BHARGAVA Vs. STATE OF U P

JUDGEMENT

(1.) Criminal Misc. Applications No. 2q5, 458 and 459 of 1980 have been filed by applicant Shanker Lal Bhargava while Criminal Misc. Application No. 7442 of 1980 has been filed by applicants Bishan Swarup and Suresh Chandra Srivastava and Civil Misc. Applications No. 7443 and 7444 of 1980 have been filed by Suresh Chandra Srivastava applicant praying to quash the charges framed against them u/ss. 262, 263, 380 and 420 I.P.C. by the Chief Judicial Magistrate, Allahabad in Criminal Cases Nos. 167 to 169 of 1975.

(2.) In these six applications the facts and points of law being common they are being disposed of by this common judgment.

(3.) The brief facts giving rise to the present applications are as follows: