Om Prakash, J. - (1.) Both the aforesaid applications are connected with each other and arises out of the same complaint cases and as such the same are being decided by a common judgment.
(2.) The aforesaid Applications U/S 482 Cr. P.C. have been filed with the prayer to quash the proceedings of Criminal Complaint Case No. 4492 of 2010 (Birbal Singh Rana Vs. Boney Kapoor and others) pending before the Additional Chief Judicial Magistrate, Court No. 4, Meerut under Section 51 read with Section 63 of Indian Copyright Act, 1957 and Section 403 read with Section 120-B IPC, Police Station Nauchandi, district Meerut and summoning order dated 17.7.2010 as well as bailable warrant issued on 15.8.2010 and non bailable warrant dated 18.10.2010 passed by the Additional Chief Judicial Magistrate, Court No. 4, Meerut.
(3.) Heard Sri Imran Ullah, learned counsel for the applicants, Sri P. S. Pundir, learned counsel for the opposite party no. 2 and Sri R. D. Yadav, learned A.G.A.;