Amar Singh Chauhan, J. - (1.) These are two connected applications aforementioned have been filed before this court quashing the common charge-sheet dated 6.7.2012, under Section 4, 5(b) and 6 of the Explosive Substance Act, Case Crime No. 723 of 2012, Police Station Kabrai, District Mahoba as well as proceedings of Case No. 2789 of 2012 (State Versus Lakhan Singh and others), pending in the court of C.J.M., Mahoba and further prayed to stay the proceedings in the aforesaid cases.
(2.) Since the controversy and facts involved in these applications are the same, therefore, they are being heard and disposed of together by a common judgment with the consent of the parties.
(3.) Heard Shri Satyendra Singh as learned counsel for the applicants, learned A.G.A. for the State and perused the records of the case. None appears on behalf of opposite party no. 2 even in the revised list.;