Om Prakash -VII, J. - (1.) The aforesaid writ petition has been filed with the prayer to issue a writ, order or direction in the nature of certiorari quashing the order dated 16.2.2012 passed by the Chief Judicial Magistrate, Jaunpur in case crime No. 479 of 2010 (State v/s. Suresh and others) under Ss. 302, 307, 34 IPC and Sec. 27 Arms Act, Police Station Maharajganj, District Jaunpur. Further prayer has been made to direct the respondent No. 2 to further investigate in the aforesaid case crime.
(2.) The aforesaid application under Sec. 482 Cr.P.C. has been filed with a prayer to quash the order dated 3.5.2012 passed by the Chief Judicial Magistrate, Jaunpur in criminal case No. 76 of 2011 (Sanjai Singh v/s. State of U.P.) arising out of crime No. 36 of 2011 under Ss. 147, 148, 149, 307, 323, 504, 506 IPC, Police Station Maharajganj, District Jaunpur. Further prayer has been made to stay the effect and operation of the aforesaid order passed by the learned Magistrate.
(3.) The above writ petition and application under Sec. 482 Cr.P.C. were connected vide order dated 16.9.2014 passed by this Court in application u/s. 482 No. - 20418 of 2012 and have been heard together at length, therefore, without discussing this fact whether writ/application is maintainable or not, both are being decided together on merit by a common judgment and order.;