Ram Surat Ram, J. - (1.) Heard Sri Anurag Khanna, Senior Advocate, assisted by Sri Kartikeya Saran, for the applicants and Sri Brijesh Sahai, Senior Advocate, assisted by Sri R.P. Rajan, for opposite party-2.
(2.) Application under Section 482 Cr.P.C. No. 9811 of 2015 has been filed for quashing the Charge Sheet No. 44 of 2015 submitted in Case Crime No. 548 of 2014, under Section 406, 420, 120-B, 504, 506 IPC, PS Cantt, district Varanasi as well as entire proceeding of Criminal Case No. 3369 of 2015 State Vs. Dhruva Vardhan Shah And Another, pending in the Court of Chief Judicial Magistrate, Varanasi.
(3.) Application under Section 482 Cr.P.C. No. 22797 of 2016 has been filed for quashing the Charge Sheet No. 152 of 2015 submitted in Case Crime No. 172 of 2015, under Section 504, 506 IPC, PS Cantt, district Varanasi as well as entire proceeding of Criminal Case No. 99/3 of 2015 State Vs. Dhruva Vardhan Shah, pending in the Court of Chief Judicial Magistrate, Varanasi. Both the cases are between the same parties and have been consolidated by order dated 12.09.2016 and heard together.;