Ramesh Sinha, J. - (1.) Heard R.K.S. Nishith, Sri Vishnu Prakash, and Sri Sanjeet Kumar Yadav, learned counsel for the applicants, Sri Ravindra Kumar, learned counsel for the opposite party no. 2 and learned A.G.A.
(2.) By means of the aforesaid two 482 Cr.P.C. Applications filed by the respective applicant, it is prayed that the proceedings of Case No. 2429 of 2013 Ram Pal Pasi v. Ajay Kumar and another initiated on the basis of complaint dated 7.10.2013 filed by opposite party no.2 and the summoning order passed by the Special C.J.M., Allahabad on 22.1.2014 be quashed, hence both the aforesaid 482 Cr.P.C. Applications are being decided by a common judgment of this Court.
(3.) The brief facts of the case are that the complaint was filed u/s 200 Cr.P.C. by opposite party no.2 Ram Pal Pasi in the Court of Special Chief Judicial Magistrate, Allahabad on 7.10.2013 under Section 419, 420, 467, 468 IPC and Section 138 Negotiable Instrument Act, P.S. Colonelganj, district Allahabad. After filing of the complaint, the applicants have been summoned by the trial court for facing trial for the said offences. Hence the present applications for quashing the summoning order as well as for quashing the proceedings of the case by the applicants.;