DEEPAK AGGARWAL Vs. BALWAN SINGH

JUDGEMENT

(1.) Since the issues raised in all the captioned petitions are same and they all arise from a self same First Information Report those were taken up for hearing analogously and are being disposed of by this common order.

(2.) For the sake of convenience, the Special Leave Petition (Crl.) No.17504 of 2024 is treated as the lead matter. The order passed in this matter shall govern the disposal of the other connected petitions.

(3.) Leave granted.