Om Prakash, J. - (1.) Both the aforesaid matters arises out of the same case and heard together, therefore, they are being decided by a common judgment.
(2.) The writ petition has been filed with the prayer to quash the order dated 15.2.2007 passed by the Additional Sessions Judge, Court No. 1, Bulandshahr in Criminal Revision No. 60 of 2006.
(3.) The Application U/S 482 Cr.P.C. has been filed with the prayer to set aside the order dated 3.1.2005 as well as the entire proceedings of case no. 141 of 2005 (State Vs. Randhir Singh and others) pending in the court of Chief Judicial Magistrate, Bulandshahar. Further prayer has been made to stay the proceedings of the case no. 141 of 2005 (State Vs. Randhir Singh and others) pending in the aforesaid court.;