Sanjay Kumar Singh, J. - (1.) Heard Sri Gajendra Pratap learned senior counsel assisted by Sri Madhur Prakash learned counsel for the applicant, Sri Anurag Sharma learned counsel for the opposite party no. 2 to 4 and learned A.G.A. for State in both the aforesaid matters and perused the record with assistance of learned counsels for the parties.
(2.) The first Matter Under Article 227 of the Constitution of India No. 7350 of 2016 has been filed by the applicant K.B. Singh (General Manager) with a prayer to set aside the impugned order dated 11.06.2015 passed by Judicial Magistrate- I, Muzaffarnagar in case no. 360/09/2013 (State Vs. Chaman Singh), whereby the applicant has been summoned under Section 319 Cr.P.C to face trial under Sections 406, 409, 420, 467, 468, 471, 120B I.P.C. and order dated 09.09.2016 passed Additional Session Judge, Court No. 10, Muzaffarnagar in Criminal Revision No. 58 of 2016, whereby the revision preferred by the applicant has been dismissed by the Additional Session Judge confirming the order dated 11.06.2015 passed by Judicial Magistrate-I, Muzaffarnagar. The second Matter Under Article 227 of the constitution of India No. 7512 of 2016 has been filed by the applicant J.P. Singh. Dy. General Manager (Const.) with a prayer to set aside the impugned order dated 11.06.2015 passed by Judicial Magistrate-I, Muzaffarnagar passed in case no. 360/09/2013, whereby the applicant has been summoned under Section 319 Cr.P.C to face trial under Sections 406, 409, 420, 467, 468, 471, 120B I.P.C. and order dated 09.09.2016 passed by Additional Session Judge, Court No. 10, Muzaffarnagar in Criminal Revision No. 58 of 2016, whereby the revision preferred by the applicant has been dismissed by the Additional Session Judge confirming the order dated 11.06.2015 passed by Judicial Magistrate-I, Muzaffarnagar.
(3.) Since both the aforesaid connected cases have been filed arising out of same impugned orders dated 11.06.2015 and 09.09.2016, therefore both the above cases are being decided together and common order is being passed with the consent of the learned counsel for the parties. Basic Facts;