- (1.) The C.R.R. 2109 of 2005 is pertaining to the C.R. Case No. 28 of 2004 under Section 500/34 of the Indian Penal Code wherein the petitioners Arjun Kumar Agarwal, Binod Agarwal and Kamal Kumar Agarwal are made accused. The petition of complaint against them was lodged by Ramesh Agarwal, the opposite party. The petitioners/accused prayed for quashing of the proceeding on manifold grounds.
(2.) The C.R.R. 1894 of 2006 is pertaining to the C.R. Case No. 15 of 2005 wherein the petitioner Ramesh Agarwal is made an accused by the complainant P.C. Agarwal under Section 500/34 of the IPC. The petitioner Ramesh Agarwal prayed for quashing of the proceeding on manifold grounds.
(3.) Since both the cases are closely related to each other and have arisen out of same factual background, both are disposed of by this common order.;