SURESH DAGAR Vs. NARESH AGGARWAL

JUDGEMENT

(1.) This order shall dispose of aforementioned two petitions i.e. CRM-M-20942-2015 and CRM-M-38931-2015.

(2.) Prayer in CRM-M-20942-2015, filed by accused-Suresh Dagar, is for quashing of criminal complaint No.158/SCK dated 04.06.2012 (Annexure P-1) under Sections 406, 420, 467, 468, 471 read with Section 120-B of the Indian Penal Code (for short 'IPC') titled as Naresh Aggarwal Vs. Suresh Dagar and others, the summoning order dated 16.04.2014 (Annexure P-8) and the order dated 25.05.2015 (Annexure P-10) passed by the Sessions Judge, vide which the revision petition filed by accused Suresh Dagar was dismissed as well as the consequential proceedings arising therefrom.

(3.) Prayer in CRM-M-38931-2015, filed by complainant Naresh Aggarwal, is for setting aside/modifying the order dated 16.04.2014 passed by the trial Court (Annexure P-2) and the order dated 25.05.2015 (Annexure P-3) passed by the Additional Sessions Judge, in the aforesaid criminal complaint No.158/SCK.