(1.) The petitioner herein in W.P.(Cr.)No.251/2020 seeks quashment of FIR No.192/2020 (Annexure P-2) registered in Police Station Bhilai Nagar, District Durg on 11-5-2020 at 7.29 p.m. for the offences punishable under Sections 499, 500, 501 and 505(1) of the IPC. Likewise, he also seeks quashment of FIR No.200/2020 (Annexure P-1) registered at Police Station Civil Lines, Raipur on 11-5-2020 at 7.31 p.m. for the offences punishable under Sections 153A, 298 and 505(2) of the IPC.
(2.) The petitioner herein in W.P.(Cr.)No.279/2020 seeks quashment of FIR No.102/2020 (Annexure P-1) registered at Police Station Bhanupratappur, District Kanker on 24-5-2020 for the offences punishable under Sections 153A, 505 of the IPC and Section 66 of the Information Technology Act, 2000.
(3.) Since common question of fact and law is involved in both the writ petitions, they were clubbed and heard together and are being disposed of by this common order.
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