- (1.) The aforesaid two Applications arise out of the same complaint case, therefore, they are connected to each other and are being disposed of by a common order.
(2.) The aforesaid two applications under section 482 Cr.P.C. have been filed by the applicants with the prayer to quash the entire proceedings of Complaint Case No. 362/9 of 2015 (Alok Swaroop Vs. Future Capital Financial Services Ltd and others) under Section 406, 420 IPC, Police Station Nai Mandi, District Muzaffar Nagar pending in the court of Additional Chief Judicial Magistrate, Court No.1, Muzaffar Nagar.
(3.) Heard learned counsel for the parties on both the aforesaid applications.;