ATIR Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) CRL.M.C. 1197/2021 has been filed for quashing FIR No. 112/2020, dtd. 2/3/2020, registered at Police Station Jaffrabad for offences under Ss. 147, 148, 149, 436 and 34 IPC and Ss. 3/4 of the Prevention of Damage to Public Property Act, 1984 (hereinafter referred to as 'the PDPP Act') and subsequent charge-sheet dtd. 07/05/2020 registered as CR Case No. 2039/2020 and committed as SC No.71/2021 and summoning orders dtd. 08/05/2020, 28/10/2020, 10/11/2020, 19/11/2020, 03/12/2020, 18/12/2020, 12/01/2020 in CR Case No. 2039/2020 and orders dtd. 10/02/2020, 10/03/2021 passed in SC No.71/2021.

(2.) CRL.M.C. 1198/2021 has been filed for quashing FIR No. 132/2020, dtd. 05/03/2020, registered at Police Station Jaffrabad for offences under Ss. 147, 148, 149, 436, 480 and 34 IPC and subsequent charge-sheet registered at CR. Cases No.1664/2020 and summoning order dtd. 29/01/2021.

(3.) CRL.M.C. 1230/2021 has been filed for quashing FIR No. 107/2020, dtd. 01/03/2020, registered at Police Station Jaffrabad for offences under Ss. 147, 148, 149, 436 and 34 IPC and subsequent charge-sheet dtd. 07/05/2020 and supplementary Charge-sheet dtd. 02/12/2020 registered as CR. Cases No.2949/2020 and committed as SC No.102/2021 and summoning orders dtd. 08/05/2020, 05/10/2020, 05/11/2020, 18/11/2020, 01/12/2020, 14/12/2020, 24/12/2020, 06/01/2021, 19/01/2021, 02/02/2021, 16/02/2021 in CR Cases No. 2949/2020 and orders dtd. 02/03/2021 and 16/03/2021 passed in SC No.102/2021.