Ashwani Kumar Singh, J. - (1.) Since these two cases raised the common question of law between the same parties, they have been heard together and are being disposed of by a common order.
(2.) Cr. WJC No. 108 of 2019 has been preferred by the petitioner under Articles 226 and 227 of the Constitution of India seeking quashing of the entire criminal proceedings pending against him in Mushahari P. S. Case No. 100 of 1996 corresponding to Trial No. 429 of 2017 pending before the learned Additional Chief Judicial Magistrate-cum-Sub-Judge-XII, Muzaffarpur for allegedly committing offence punishable under Section 435 of the Indian Penal Code, 1860 (for short 'IPC').
(3.) Cr. WJC No. 107 of 2019 has been preferred by the petitioner under Articles 226 and 227 of the Constitution of India seeking quashing of the entire criminal proceedings pending against him in Mushahari P. S. Case No. 4 of 1997 corresponding to Trial No. 1733 of 2018 pending before the learned Additional Chief Judicial Magistrate-cum-Sub-Judge-VIII, Muzaffarpur for allegedly committing offences punishable under Sections 409, 419 and 420 of the IPC.;