Pankaj Naqvi, J. - (1.) Heard Sri Nagendra Kumar Singh, learned counsel for the applicants, Sri Dharmendra Prasad, learned counsel for O.P. No.2 / complainant and the learned A.G.A in both the applications.
(2.) These applications have been filed for quashing the proceedings of Criminal Case No.6045/2014 (State vs. Sukai Madheshiya), arising out of Case Crime No.916/2014, under Section 406 IPC, P.S. Kotwali Hata, District Kushinagar, pending in the court of Addl. Chief Judicial Magistrate, Kasia, Kushinagar and that of Criminal Case No.6046/2014 (State vs. Sukai Madheshiya & Others), arising out of Case Crime No.938/2014, under Sections 457/452 IPC, P.S. Kotwali Hata, Kushinagar, pending in the court of Addl. Chief Judicial Magistrate, Kasia, Kushinagar.
(3.) Since common issues are involved in both applications, facts stated in A-482 No.11443/2015, is treated as a leading case. Both the applications are being disposed of by a common order.;