(1.) These criminal petitions under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."), are filed seeking return of the property that was seized by the respective police at the time of registering the crimes against the respective petitioners.
(2.) Heard learned counsel for petitioners and the learned Additional Public Prosecutor for the State.
(3.) The crimes that were registered against the petitioners by the respective police were quashed by this Court on a petition filed by the respective petitioners under Section 482 of Cr.P.C.