RAJNI MOGHA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) All the aforesaid petitions raise common issues and are therefore, being taken up together.

(2.) CRL.REV.P. 572/2023 and CRL.REV.P. 573/2023 have been filed on behalf of the petitioner, Ms. Rajni Mogha and CRL.REV.P. 675/2023 and CRL.REV.P. 679/2023 have been filed on behalf of the petitioner Mr. Pawan Mogha. The petitioners in the aforesaid petitions are husband and wife. The respondent no.2 in all the four petitions is common, i.e., 'M/S Kumar And Company".

(3.) Brief facts leading to the filing of the present petitions are as follows: