JAIRANI DEVI Vs. KRISHNA KUMAR JAUHARI

JUDGEMENT

(1.) Both these cases are connected and are being disposed of by this common order.

(2.) It appears that the reliefs sought in criminal revision and this petition are similar. The prayer in the criminal revision was to set aside the impugned order of learned Magistrate dt. 5-10-1982 by which he rejected the application of revisionist to discharge her of the offence under S.406, IPC in Case No.452 of 1982. This revision was filed on 20-10-1982.

(3.) Since the charge has already been drawn in that case and the order was interlocutory so the petition under S.482, Cr. PC was filed to quash the aforesaid criminal proceedings No.496 of 1981 pending in the Court of Judicial Magistrate IV, Allahabad.