CHHAYA RAI SINGHANI Vs. STATE OF U.P.

JUDGEMENT

(1.) Though present applications were heard alongwith connected matters yet for the sake of convenience and clarity, same are being decided separately.

(2.) Present applications under Section 482 CrPC have been filed by the applicants with the prayer to quash entire criminal proceeding of criminal case no. 2975 of 2013, arising out of case crime no. 431 of 2012, under Sections 406, 419, 420, 467, 468 and 471 IPC, P.S. Cantt., District Gorakhpur pending before the Additional Chief Judicial Magistrate-I, Gorakhpur and further to stay the further proceeding of the aforesaid case.

(3.) Heard S/Shri G.S. Chaturvedi and Samit Gopal, learned Senior Counsel assisted by Mrs. Reema Pandey, learned counsel for the applicants, Shri Viresh Mishra, learned Senior Counsel assisted by S/Shri Sunil Singh and Sunil Vasishtha, learned counsel for the opposite party no.2 as well as the learned AGA for the State.