ANURAG BHATNAGAR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) In Special Leave Petition (Crl.) No.18084 of 2024 and in Special Leave Petition (Crl.) No.18087 of 2024, the challenge is to the judgment and order of the High Court in Crl.M.C.2833 of 2005 and Crl.M.C.3244 of 2005 dtd. 3/9/2024 whereby petitions seeking quashing of the order dtd. 1/7/2005 passed by the Metropolitan Magistrate, New Delhi and the criminal proceedings pursuant to the FIR No.380 of 2005 were dismissed.

(2.) In Special Leave Petition (Crl.) No.18094 of 2024, Special Leave Petition (Crl.) No.18091 of 2024 and Special Leave Petition (Crl.) No.18095 of 2024, challenge is to the judgment and order of the High Court again dtd. 3/9/2024 whereby petitions seeking quashing of the order dtd. 3/6/2004 passed by the Metropolitan Magistrate, New Delhi and the criminal proceedings pursuant to the FIR No.326 of 2004 were refused on the same and identical grounds as contained in the above referred judgment passed in Crl.M.C.2833 of 2005 and Crl.M.C.3244 of 2005.

(3.) Since, in all the above SLPs, the facts and contentions are similar, they are being considered and decided by this Court vide common judgment by taking SLP(Crl.) No.18084 of 2024 as the lead case and by narrating the facts as stated therein.