Amar Singh Chauhan, J. - (1.) Heard Shri Hemendra Pratap Singh, learned counsel for the applicant and learned A.G.A. for the State in both the applications.
(2.) The applicant Dr. Nivedita Agarwal, through this application moved under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with a prayer to quash the entire proceeding of Criminal Case No. 6024 of 2012 (State Versus Sanjeev Agarwal and others), Case Crime No. 402/2012, under Sections 420, 467, 468, 471, 504, 506 IPC, Police Station Sadar Bazar, District Saharanpur, pending in the court of CJM, Saharanpur and further prayed to stay the proceedings in the aforesaid case.
(3.) The applicant Vijay Prakash Agarwal, through this application moved under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with a prayer to quash the entire proceedings of Criminal Case No. 6024 of 2012 (State Versus Sanjeev Agarwal and others), Case Crime No. 402/2012, under Section 420, 467, 468, 471, 504, 506 IPC, Police Station Sadar Bazar, District Saharanpur, pending in the court of CJM, Saharanpur and further prayed to stay the proceedings in the aforesaid case.;