BHAGWAN PRASAD SAXENA Vs. STATE OF U P

JUDGEMENT

(1.) Applicants Bhngwan Prasad Saxena, Chandra Kishore Mehrotra and Vijai Kumar Kapoor have filed this application under section 488, Cr.P.C. for quashing the proceedings of Case No. 983/9 of 1986 (N.S. Kaushik v. Murari Lal Arya and others) pending in the Court of AddI.Chief Judicial Magistrate, Moradabad and also praying for staying operation of the order dated 14.5.86 passed in the above case.

(2.) The above named applicants have also filed a criminal revision No. 1153 of 1986 for setting aside the order dated 14.5.86 passed by AddI. Chief Judicial Magistrate, Moradabad in Case No. 983/9 of 1986 (Narottam Saran Kaushik v. Murari Lal Arya and others, and also for staying operation of the said order. In the application tinder section 482, Cr.P.C. as well as in the criminalrevision the order dated 14.5.86 has been assailed.

(3.) As common questions of fact and law are involved in the present case both the cases i.e. the application under section 482, Cr.P.C. and the Criminal Revision are disposed of by this judgment.