MONTEK SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In revisional application No. 1030 of 2001 applicant petitioner Montek Singh has come up before this Court under section 482 of the Code of Criminal Procedure seeking to quash the proceeding of Howrah G.R.P. Case No. 118 dated 25.04.01 under sections 143/347/323/324/354/506 of the Indian Penal Code (GRPGR No. 139/2001) pending before the Court of the learned Sub-Divisional Judicial Magistrate, Howrah.

(2.) The aforesaid petitioner/applicant Montek Singh by filing another application in C.R.R. No. 1031 of 2001 under section 482 of the Code of Criminal Procedure has also come up seeking to quash the proceedings of Howrah G.R.P. Case No. 119 dated 25.04.2001 under sections 147/148/149/323/324/506 of the Indian Penal Code pending before the Court of the learned Sub-Divisional Judicial Magistrate, Howrah.

(3.) Since common question of law and fact are involved in these two applications those are taken up for disposal analogously by this single order.