Om Prakash, J. - (1.) Since these two applications under Section 482 CrPC have been filed against the same order and have been heard together, the same are being decided by this common order. Application No. 24126 of 2010 is being treated as leading case.
(2.) These applications u/s 482 CrPC have been filed with the prayer to quash the summoning order dated 3.9.2009 passed by the Chief Judicial Magistrate, Saharanpur in Case No. 214 of 2010 (Smt. Seema v. V. Chandrakeshkaran and others) under Sections 406, 420, 120-B, 504, 506 IPC, P.S. Sadar Bazar, District Saharanpur. Further prayer has been made to stay the further proceedings of the aforesaid case.
(3.) Heard Shri Navin Sinha, learned Senior Counsel assisted by Shri Amit Saxena, learned counsel for the applicants, Shri Santosh Kumar Tiwari, learned counsel for the complainant and the learned AGA appearing for the State and perused the record.;