M.R.SHAH, J. - (1.) Leave granted in both the appeals. As common question of law and facts arise in both these appeals and, as such, these appeals arise out of the impugned common judgment and order passed by the High Court, both these appeals are being decided and disposed of together by this common judgment.
(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 28.01.2015 passed by the High Court of Gauhati in Criminal Petition No. 634 of 2014, by which the High Court has rejected the said application preferred by the Appellants herein to quash the criminal proceedings initiated against them by Respondent No. 1 herein - the original Complainant, the original Accused - original Applicants have preferred the present appeals.
(3.) That a private complaint came to be filed by the original Complainant (Respondent No. 1 herein) through her husband (Respondent No. 2 herein and power of attorney holder of Respondent No. 1) before the Court of learned CJM at Tinsukia, Assam against the Appellants herein and another for the offences punishable under Sections 406, 468, 120-B IPC. At this stage, it is required to be noted that Respondent No. 4 - company can be said to be a broker agent of the Reliance Life Insurance Company and the relationship between them is governed by the Insurance Regulatory and Development Authority (Insurance Brokers) Regulations, 2002. That the original Complainant filed a complaint against in all 12 persons. That the said complaint was registered as C.R. Case No. 42C of 2014.;