A M NAIK Vs. VIJAY TARAN

JUDGEMENT

(1.) M.Cr.C. No. 3017/03-A.M. Naik Vs. Shri Vijay Taran & Anr. and M.Cr.C. No. 3013/05- & T Case Equipment Ltd. & Ors Vs. Shri Vijay Taran & Anr., since arise out of the common criminal proceedings of Case No. 1526/04, pending in the Court of Chief Judicial Magistrate, Bhopal, they are being disposed off by this common order, as such this order shall govern the disposal of both the aforesaid petitions.

(2.) Petitioner A.M. Naik of M.Cr.C. No. 3017/03 has filed petition under Section 482 of Cr.P.C. for quashing the order dated 30.4.2003 passed by learned Sessions Judge, Bhopal, in Criminal Revision No. 92/03, affirming the order passed by Chief Judicial Magistrate on 26.4.2002, taking cognizance against him in RT No. 367/03 (Present RT No. 1526/04) and for quashing of the criminal proceedings of the aforesaid complaint.

(3.) Petitioners L & T Case Equipment Ltd. and others of M.Cr.C. No. 3013/05 have filed petition under Section 482 of Cr.P.C. for quashing the order dated 1.3.2005 passed by learned Xth Additional Sessions Judge, Bhopal, in Criminal Revision No. 415/04, for quashing Criminal Complaint RT No. 1526/04 (Old number RT No. 1460/02) and for quashing the order dated 26.4.2002, passed by Chief Judicial Magistrate, Bhopal, taking cognizance against the petitioners.