STATE OF U.P. Vs. PANKAJ SRIVASTAVA

JUDGEMENT

(1.) Heard Sri Pankaj Srivastava, learned counsel for the applicants (Lokesh Gupta and Abhishek Jasrapuriya), Sri Udai Chandani, learned counsel for the applicant (Harsh Mohan Pathak) and Sri Om Prakash, learned A.G.A., appearing for the State of U.P. Perused the record.

(2.) The aforesaid three applications filed under Section 482 of the Code arise out of same case crime number, therefore, they have been clubbed and heard together and are being disposed of by this common order. Application U/s. 482 No. 31977 of 2017 has been heard as the leading application.

(3.) The first two applications under Section 482 of the Code of Criminal Procedure (in short 'Code') have been filed to quash the cognizance order dated 4.9.2017 passed by Chief Judicial Magistrate, Varanasi as well as entire proceedings of Criminal Case No. 12300 of 2017 (State v. Abhishek Jasrapuriya and others) arising out of Case Crime No. 417 of 2017 under Sections 406, 419, 420, 504, 506 IPC, Police Station Sigra, District Varanasi. The third application under Section 482 of the Code has been filed by applicant Harsh Mohan Pathak to direct the Chief Judicial Magistrate, Varanasi to pass appropriate order on the application of applicant Harsh Mohan Pathak for compliance of order dated 15.5.2018 passed this Court in application under Section 482 of the Code No. 16967 of 2018 (Abhishek Jasrapuriya and others v. State of U.P. and anr.).