Saumitra Dayal Singh, J. - (1.) Heard Sri Navin Sinha, learned Senior Advocate assisted by Sri Siddhartha Srivastava (in application U/S 482 Cr.P.C. No. 6925 of 2018) and Sri Subodh Kumar alongwith Sri Udit Chandra, learned counsel for the applicant (in Application U/S 482 Cr.P.C. No. 42523 of 2018 and in the recall application in Application U/S 482 Cr.P.C. No. 12855 of 2018); Sri Sudeep Harkauli, learned counsel for the opposite party/informant and; Sri Arunendra Kumar Singh, learned AGA for the State. All applications are being decided by this common order.
(2.) Application U/S 482 No. - 6925 of 2018 has been filed by Amarjeet Singh Taneja for the following relief: "to quash the charge sheet dated 30.05.2016 as well as the entire proceedings of Criminal Case No. 1681 of 2016 (State Vs. Amarjeet Singh & Others), arising out of Case Crime No. 109 of 2016, under Sections- 406, 420, 467, 468 & 471 I.P.C. in connection with the FIR dated 18.02.2016, Police Station- Surajpur, District- G.B. Nagar, pending in the Court of learned A.C.J.M.-II, Gautam Buddha Nagar."
(3.) The other accused Aman Deep Singh Bindra has filed Application U/S 482 Cr.P.C. No. 42523 of 2017 for the following relief: "to quash the charge sheet dated 31.5.2016 as well as the proceedings of Criminal Case No. 1681 of 2016 (State Vs. Amar Jeet Singh & others) pending before the ACJM-II, Gautam Buddha Nagar, under Sections 406, 420, 467, 468 and 471 IPC, in connection with the FIR dated 18.2.2016, registered as Case Crime No.109 of 2016, Police Station Surajpur, G.B., Nagar.";