- (1.) SINCE both the afore -captioned applications under section 482 Cr.P.C. have been filed with the same prayer to quash the charge sheet in Case Crime No.27174 of 2013, under sections 406 and 420 IPC, PS Kavi Nagar, district Ghaziabad, hence, they are being taken up together for disposal.
(2.) HEARD Shri G.S. Chaturvedi, learned Senior Counsel assisted by Shri Samit Gopal, learned counsel for the applicants, Shri Sunil Singh and Shri Ramesh Kumar, learned counsel for opposite party No. 2 and learned Additional Government Advocate for the State.
(3.) BRIEF facts which are necessary to dispose of in these applications are recapitulated as under: The complainant Prabhat Chaudhary, a practicing Advocate obtained the service of mobile from the Vodafone Company bearing mobile No. 9899937303 and got it top -up by Rs. 200/ -(rupees two hundred). On 11.2.2013, he received a message that caller tune has been activated on his mobile and Rs. 30/ -(rupees thirty) for the same service has been deducted. While the complainant contacted the customer care that he was informed that by way of USSD code dial, the service has been activated.;