- (1.) In C.R.R. No. 303 of 2003, petitioner No. 1 Lala Shaymlal Jain Ship Breaking Co. Pvt. Ltd. and six others have filed one application under Section 482 of the Code of Criminal Procedure seeking for quashing of Charge sheet under Section 198 dated 27-11-2002 under Sections 420/403/ 406/421/422/120B of the Indian Penal Code pending before the Ld. Sub Divisional Judicial Magistrate, Howrah (Sadar) in connection with G.R. Case No. 85 dated 15-5-2002 under Sections 420/403/406/421/422/120B of the Indian Penal Code.
(2.) Similarly, in C.R.R. No. 304 of 2003, M/s. Amar Steel Industries and six others have also filed another application under Section 482, of Cr.P.C. seeking for quashing of the charge sheet No. 199 dated 27-11-2002 under Sections 420/421/422/403/406/120B of I.P.C. now pending before the Ld. S.D.J.M., Howrah (Sadar) in connection with G.R. Case No. 790 dated 15-5-2002 under Sections 420/403/406/421/422/120B of I.P.C.
(3.) The broad facts of challenge in both these applications being similar, those are taken up for decision analogously by a single Order.;