BRIJESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Since the common question of facts and law are involved in these three applications, therefore, they are being heard and decided by a common judgement.

(2.) Application under Sec. 482 Cr.P.C. No.2818 of 2022 has been filed seeking quashing of the entire proceedings of Complaint Case No.37720 of 2021, Sandeep Kumar Vs. State of U.P. and others, arising out of Crime No.0649 of 2019, under Ss. 406, 420, 467, 468, 471 and 504 IPC relating to Police Station Ashiyana, District Lucknow as well as the summoning order dtd. 6/10/2021 and the non-bailable warrant issued on 30/11/2021 by the Additional Chief Judicial Magistrate-5, Room No.29, Lucknow.

(3.) Application under Sec. 482 Cr.P.C. No.4638 of 2021 has been filed seeking quashing of the entire proceedings of Complaint Case No.37720 of 2021, Sandeep Kumar Vs. State of U.P. and others, arising out of Crime No.0649 of 2019, under Ss. 406, 420, 467, 468, 471 and 504 IPC relating to Police Station Ashiyana, District Lucknow as well as the summoning order dtd. 6/10/2021 and the order dtd. 19/7/2021 passed by the Additional Chief Judicial Magistrate-5, Room No.29, Lucknow, by which the protest petition ordered to be filed as Complaint case.