ANIL TUTEJA Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) Criminal Misc. Writ Petition No.6236 of 2024 (Anil Tuteja vs. Station House Officer and Ors.) has been filed with the following prayers :

(2.) Criminal Misc. Writ Petition No.6194 of 2024 (Anwar Dhebar vs. State of U.P. and Ors.) has been filed with the following prayers :- "I. Issue appropriate writ, order or direction to quash the FIR dtd. 30/7/2023 bearing FIR No.196/2023 dtd. 30/7/2023 u/s 420, 468, 471, 473, 484, 120-B IPC PS Kasna, District Greater Noida, Uttar Pradesh ("Impugned FIR") registered by the Respondent No.3 and all consequential actions/proceedings/ investigations emanating therefrom; II. Issue appropriate writ, order or direction to stay the operation and effect of the FIR dtd. 30/7/2023 bearing FIR No.196/2023 dtd. 30/7/2023 u/s 420, 468, 471, 473, 484, 120-B IPC PS Kasna, District Greater Noida, Uttar Pradesh ("Impugned FIR") registered by the Respondent No.3 and all actions/ investigations and proceedings emanating therefrom; III. Issue appropriate writ, order or direction to quash the Impugned Letter dtd. 28/7/2023 along with all consequential actions/proceedings/investigations emanating therefrom as being illegal and in violation of the Orders of the Hon'ble Supreme Court."

(3.) Similarly, Criminal Misc. Writ Petition No.6195 of 2024 (Arun Pati Tripathi vs. State of U.P. and Ors.) has been filed with the following prayers : "I. Issue appropriate writ, order or direction to quash the FIR dtd. 30/7/2023 bearing FIR No.196/2023 dtd. 30/7/2023 u/s 420, 468, 471, 473, 484, 120-B IPC PS Kasna, District Greater Noida, Uttar Pradesh ("Impugned FIR") registered by the Respondent No.3 and all consequential actions/proceedings/ investigations emanating therefrom; II. Issue appropriate writ, order or direction to stay the operation and effect of the FIR dtd. 30/7/2023 bearing FIR No.196/2023 dtd. 30/7/2023 u/s 420, 468, 471, 473, 484, 120-B IPC PS Kasna, District Greater Noida, Uttar Pradesh ("Impugned FIR") registered by the Respondent No.3 and all actions/ investigations and proceedings emanating therefrom; III. Issue appropriate writ, order or direction to quash the Impugned Letter dtd. 28/7/2023 along with all consequential actions/proceedings/investigations emanating therefrom as being illegal and in violation of the Orders of the Hon'ble Supreme Court."