- (1.) Both the above 482, Cr.P.C. applications on behalf of the applicants have come up before this Court on the same day, i.e., 21.1.2015 within a short span of time and the prayer made in the said applications are quoted hereinbelow:- "CRL. MISC. APPLICATION u/S. 482 No. -866 of 2015; This 482, Cr.P.C. application has been filed with a prayer to quash the proceedings in Criminal Case No.2061 of 2013 (State v. Pramod Soni), arising out of FIR at Case Crime No.48 of 2011, under Sections 498A, 323,504,506, I.P.C. and 3/4, D.P. Act, P. S. Phoolpur, District Allahabad, pending before the Judicial Magistrate, Court No.3, Allahabad. "CRL. MISC. APPLICATION u/S 482 No. - 890 of 2015; This 482, Cr.P.C. application has been filed with a prayer to quash the impugned order dated 19.11.2014 passed by the Judicial Magistrate, IIIrd, Allahabad in Case Crime No.48 of 2011, under Sections 498A, 323,504,506,379, I.P.C. and 3/4, D.P. Act, P.S. Phoolpur, District Allahabad in Criminal Case No.2061 of 2013 (State v. Pramod Soni)
(2.) Sri. Yashpal, Sri. R. S. Singh and Sri. G. S. Dwivedi, learned counsel appearing on behalf of the applicants in both the applications when called upon by this Court to know as to why the said two applications have been filed on behalf of the applicants, then it was stated by them that the prayer made in the two applications filed on behalf of the applicants by them are different.
(3.) Sri. R. S. Singh and Sri. G. S. Dwivedi, learned counsel appearing in Criminal Misc. 482, Cr.P.C. Application No.890 of 2015 (Pramod Soni and others v. State of U.P. and another) could not reply to the querry of the Court as to why there was no disclosure of the earlier filing of the 482, Cr.P.C. Application, i.e., 866 of 2015 filed on behalf of the applicants, they only stated that the prayer made in the 482, Cr.P.C. application filed by them is for quashing of the impugned order dated 19.11.2014 passed by Judicial Magistrate IIIrd, Allahabad by which non-bailable warrants have been issued against the applicants and they tendered unconditional apology on behalf of the applicants and stated that the said application be dismissed as not pressed.;