(1.) As the issues raised in all the three captioned applications are inter-related, the parties are also the same and the prayer in two of the applications filed by the accused persons is to quash the selfsame first information report, those were heard analogously and are being disposed of by this common judgment and order.
(2.) The Criminal Misc. Applications Nos.26957 of 2017 and 24342 of 2017 respectively are filed by the accused persons with the following prayers;
(3.) So far as the third petition is concerned, i.e, the Special Criminal Application No.7083 of 2017, the same has been filed by the original first informant with the following prayers;