DEEPAK KUMAR Vs. STATE & ANR.

JUDGEMENT

(1.) Crl. M.A. No. 3882/2012 (exemption) in Crl. M.C. 1098/2012

(2.) VIDE the instant petitions, petitioners have sought for quashing of FIR No. 74 dated 01.04.2009 registered for the offences punishable under Section 354/509/506/34 Indian Penal Code, 1860, FIR No. 75 dated 01.04.2009 for the offences punishable under Section 323/354/509/506 and FIR No. 76/2009 dated 02.04.2009 for the offences punishable under Section 324/34 Indian Penal Code, 1860 all registered at PS -Kalyan Puri. Ld. Counsel for the petitioners submits that all the three FIRs are crossed FIR against both the parties.

(3.) ALL the respondents/complainants of the FIRs are personally present in the court with their counsel namely Mr. Navin Singh, Advocate. SI Pawan Kumar, IO of the Case present in the court has identified all the respondents/complainants.