VISAHAN Vs. STATE

JUDGEMENT

(1.) These Criminal Original Petitions have been filed to quash the F.I.R registered in Crime No.19 of 2021 registered for the offences under Ss. 120B, 420, 465, 468 and 471 of I.P.C. on the file of the first respondent.

(2.) Since the issues involved in the petitions are one and the same, both the Criminal Original Petitions were taken up together and disposed of by this common order.

(3.) The petitioners in Crl.O.P(MD)No.17689 of 2021 are arraigned as Accused Nos.1 to 3 and the petitioner in Crl.O.P(MD)No.3893 of 2022 is arraigned as Accused No.6.