(1.) Criminal Application No. 394/2011 has been filed under Section 482 of the Code of Criminal Procedure for quashing First Information Report dated 01.07.2011, for offences punishable under Section 341 of Indian Penal Code and Section 3[1][x] of the Scheduled Caste, Scheduled Tribe Prevention of Atrocities Act, vide Crime No. 250/2011 with prayer to direct the Police Authorities not to arrest the applicant and other appropriate relief. This Court issued notice on 28.07.2011 and granted ad interim relief. It was continued on 11.08.2011 until further orders. On 14.09.2011, the orders passed in Criminal Writ Petition No. 213/2011 on 18.07.2011 at Principal Seat have been considered by learned Single Judge and Registry has been directed to place the matter before the Division Bench. That is how this 482 application has come up before us.
(2.) Criminal Application No.424/2011, filed originally was under Section 482 of the Code of Criminal Procedure with similar prayers in respect of First Information Report No.207/2011 under Section 498, 328, read with Section 34 of Indian Penal Code. On 20.08.2011 the above mentioned order at Principal Seat has been looked into and Registry was directed to place the matter before the Division Bench. The learned Counsel then sought permission to amend the cause title and to insert words "and Article 226 of the Constitution of India". Leave to amend accordingly was also granted on 20.08.2011 by learned Single Judge.
(3.) In Criminal Writ Petition No. 436/2011, proceedings filed are under Articles 226 and 227 of the Constitution of India, read with Section 482 of the Code of Criminal Procedure. Prayer is to set aside the first information report registered vide crime no.54/2011 for offence punishable under Sections 406, 418, 420, 468, 471 and Section34, 109 and 120 B of Indian Penal Code. Matter has been directly listed before the Division Bench as per Bombay High Court Appellate Side Rules,1960.
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