HARVIR SINGH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Both the petitions under Section 482 of the Code of Criminal Procedure (for brevity "the Code") have been filed to quash the proceedings of Criminal Complaint Case Harvir Singh and others Vs. State of Madhya Pradesh and other Mcrc.6319.2014 Smt. Kiran Jain Vs. Komal Prasad Shakya and other No.1072/2014 pending before the Judicial Magistrate First Class, Guna (M.P.) and therefore both the petitions are hereby disposed off with the present common order.

(2.) The applicants of Mcrc No.5897/2014 have filed the present petition under Section 482 of the Code to quash the proceedings of Criminal Complaint Case No.1072/2014 pending before the Judicial Magistrate First Class, Guna (M.P.) for offence under Section 420, 467, 468, 471 read with Section 120-B of IPC but they have also challenged the order dated 28.05.2014 passed by the concerned JMFC under Section 204 of IPC and the order dated 10.07.2014 passed by the III Additional Sessions Judge, Guna (M.P.) in Criminal Revision No.85/2014 whereby the revision filed by the applicants was dismissed.

(3.) The applicant of Mcrc No.6319/2014 has filed the present petition under Section 482 of the Code to quash the aforesaid proceedings of the trial court and she has also challenged the order dated 01.07.2014 passed by the III Additional Sessions Judge, Guna (M.P.) in Criminal Revision No.96/2014 along with the order dated 28.05.2014 passed by the Judicial Magistrate First Class, Guna (M.P.).