(1.) Criminal Appeals @ SLP(Crl.)Nos.8101-8102/2019 : Leave Granted.
(2.) These appeals by special leave, call into question the correctness and legality of the judgment and orders dtd. 8/10/2018 passed by the High Court of Punjab and Haryana at Chandigarh in CRM No.11903 of 2018 in CRM No.M-23727 of 2015 and dtd. 29/4/2019 in CRM No.13134 of 2019 in CRM No.M-23727 of 2015, whereby FIR No.432 of 2014 dtd. 15/7/2014 which had earlier been quashed and set aside vide order 21/3/2016, was restored to file and concerned authorities were directed to restart the investigation. In other words, the order of quashment was recalled. Further, a review against this order of recall was also dismissed vide order dtd. 29/4/2019.
(3.) These appeals present a question of justified use or lack of the powers under Sec. 482 of the Code of Criminal Procedure, 1973 [Hereinafter 'Cr.P.C.'] using which the High Court restored First Information Report previously quashed.
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