- (1.) As both these applications, arising out of the Case No. 955 of 2013, are related to the same occurrence and complainant is also the same, both are being disposed of by this common order.
(2.) Heard Sri Manish Tiwary, learned counsel for the applicants, learned A.G.A. appearing for the State and Sri Rajendra Pandey holding brief of Sri Rajeev Giri on behalf of opposite party no. 2. Perused the record.
(3.) By means of both these applications, all the applicants, who are close relatives, they being real brothers and nephews, have invoked the inherent jurisdiction of this Court under Section 482 Cr.P.C. with prayer to quash the entire proceedings of Complaint Case No. 955 of 2013 (Hrishikesh Tripathi Vs. Krishna Bihari and others) under Sections 420, 467, 468 and 471 I.P.C., Police Station Nawabganj, district Allahabad pending in the court of Chief Judicial Magistrate, Court No. 10, Allahabad.;