Om Prakash, J. - (1.) The cause of action involved in both the aforesaid applications are similar and as such the same are being decided by a common judgment.
(2.) Prayer made in the Application No. 33767 of 2009 is to quash further proceedings of criminal case no. 8470 of 2009 (State Vs. Shitla Sahai and others) under Sections 419, 420, 467, 468, 471 IPC, Police Station Line Bazar, district Jaunpur pending in the court of Chief Chief Judicial Magistrate, Jaunpur.
(3.) In the Application under Section 482 No. 40031 of 2010, it has been prayed that the proceedings of Criminal Case No. 8464 of 2009 (State Vs. Shitla Sahai and others) arising out ot case crime no. 1166 of 2008, under Sections 419, 420, 468, 472, 120-B IPC, P. S. Line Bazar, district Jaunpur pending in the court of Chief Judicial Magistrate, Jaunpur may be quashed. It is further prayed that further proceedings of criminal case no. 8464 of 2009 may be kept stayed.;