DINESH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Considering the similarity of the offences, facts and grounds involved and the joint request of the parties, all cases are being heard and decided together through a common order.

(2.) The applicant Dinesh Sharma has filed this M.Cr.C. under Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashment of the order dtd. 20/11/2015 passed in Sessions Trial No.144/2015.

(3.) The applicants Mrs Anita Vyas and others (legal heirs of the complainant Rakesh Vyas) have filed this revision under Sec. 397 r/w sec. 401 of the Cr.P.C. being aggrieved by the order dtd. 20/11/2015, whereby the respondents/ accused have been discharged from the offence punishable under Ss. 294, 506, 118, 167, 196, 201, 212, 218, 384, 465, 467, 468 and 471 of the Indian Penal Code. Cr.R. No.162 of 2016