NAIMUDDIN Vs. STATE

JUDGEMENT

(1.) CRL.M.A. 12596/2014 IN CRL.M.C. 3657/2014.

(2.) THESE two petitions have been moved under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of two cross FIRs that were filed by the concerned parties against each other. The particulars of the FIRs are as follows:

(3.) COUNSEL for the State as well as counsel for the complainants accept notice. Both the complainants in the aforesaid FIRs, namely, Naimuddin and Sujauddin, are also present in person. They are identified by the Investigating Officer, ASI Ratan Lal, Police Station Malviya Nagar, as well as by counsel for the petitioners.