Om Prakash, J. - (1.) Application under Section 482 Cr.P.C. No. 24162 of 2010 has been filed by the applicants Girdhari Yadav and Shivdhari Yadav with the prayer to quash the entire proceedings of the case as well as the summoning order dated 17.6.2010 passed by the learned Additional Chief Judicial Magistrate-III, Jaunpur in Criminal Case No. 1221 of 2010 (State Vs. Girdhari Yadav & others) arising out of crime no. 209 of 2010, Police Station Mugrabadshahpur, district Jaunpur for the offence under Section 406 IPC. Application under Section 482 Cr.P.C. No. 21599 of 2010 has been filed by the applicant Vinod Kumar Yadav with the prayer to quash the impugned order dated 17.6.2010 passed by the learned Additional Chief Judicial Magistrate-III, Jaunpur in Criminal Case No. 1221 of 2010 (State Vs. Girdhari Yadav and others), under Section 406 IPC, Police Station Mungrabadshahpur, district Jaunpur on the basis that same is outcome of non application of judicial mind.
(2.) Application under Section 482 Cr.P.C. No. 30177 of 2010 has been filed by the applicant Girdhari Yadav with the prayer to quash the order dated 25.5.2010 as well as the entire proceedings of Criminal Case No. 1120 of 2010 (State Vs. Girdhari), case crime no. 215 of 2010, under Section 27/30 Arms Act, Police Station Mungrabadshahpur, district Jaunpur pending in the court of Additional Chief Judicial Magistrate-III, District Jaunpur.
(3.) Application under Section 482 Cr.P.C. No. 30178 of 2010 has been filed by the applicant Shiv Dhari Yadav with the prayer to quash the order dated 25.5.2010 as well the entire proceedings of criminal case no. 1119 of 2010 (State Vs. Shiv Dhari), case crime no. 216 of 2010, under Section 27/30 Arms Act, Police Station Mungrabadshahpur, district Jaunpur pending in the court of Additional Chief Judicial Magistrate-III, Jaunpur.;