ANURAG SINGHANIA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri. Dinesh Kakkar learned counsel for the applicants, learned counsel for the private opposite parties and learned AGA appearing for the State.

(2.) By means of the aforecaptioned applications u/s 482, the applicants have prayed for quashing of the chargesheet no. 93/2008 dated 8.10.2008 under Sections 406 and 420 IPC submitted in case crime no. 176 of 2008 and also for quashing of the further proceeding in criminal case no. 4838 of 2009 pending in the court of Additional Chief Metropolitan Magistrate-I, Kanpur Nagar.

(3.) Both the aforecaptioned applications u/s 482 were connected together vide order of this Court dated 18.12.2009 and as such both the matters are being heard and decided together by a common order. For the facts, Cri. Misc. Application U/s 482 No. 26680 of 2008 is being treated as a leading case.