NALINI RANJAN AND OTHERS Vs. STATE & ANR

JUDGEMENT

(1.) On the oral prayer of the petitioners, Ms. Sonakshi Banga is added as a respondent No.3 in Crl.M.C.3462/2018 and Crl. M.C.3476/2018. The amended memo of parties as well as her affidavit in support of the petitions has been filed. The same are taken on record.

(2.) Petitioners in Crl.M.C.3462/2018 seek quashing of FIR No.187/2010 under Sections 323/341/354/34 IPC, Police Station C.R. Park. Petitioners in Crl.M.C.3468/2018 seek quashing of FIR No.120/2011 under Sections 323/341/354/34 IPC, Police Station C.R. Park. Petitioners in Crl.M.C.3476/2018 seek quashing of FIR No.116/2010 under Sections 323/354/34 IPC, Police Station C.R. Park.

(3.) The parties are neighbours. The subject FIRs have been registered consequent to a dispute between the parties pertaining to parking of vehicles.