Amar Singh Chauhan, J. - (1.) Heard Sri G.S. Hajela, learned counsel for the applicant, Sri V.P.Srivastava, Senior Advocate, assisted by Sri Yogesh Srivastava, for the opposite party and learned AGA in both the applications.
(2.) The applicant, Niranjan Kumar Upadhyay, through this application moved under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with a prayer to quash the proceedings pending before Chief Judicial Magistrate, Firozabad as Case No. 67 of 2008 (State Vs. Niranjan Kumar Upadhyay) arising out of Case Crime No. 617 of 2007 under Sections 147, 148, 149, 307, 302, 201, 120B IPC, P.S. Dakshin, District Firozabad and stay the further proceedings as well as effect and operation of the order dated 24.11.2008 passed by the CJM, Firozabad in the aforesaid case.
(3.) The applicant, Vijay Bahadur Singh and two others, through this application moved under Section 482 Cr.P.C., have invoked the inherent jurisdiction of this Court with a prayer to quash the proceedings of Case No. 67-A of 2009 (State Vs. Ram Prakash Gunkar and others) arising out of Case Crime No. 617 of 2007 under Sections 147, 148, 149, 307, 302, 201, 120B IPC, P.S. Dakshin, District Firozabad and stay the further proceedings in the aforesaid case.;