DEEPAK CHAND Vs. TOYEKALI SEMA

JUDGEMENT

(1.) This order will dispose of all the three criminal petitions since the issues involved are similar and the parties are common as well.

(2.) All the three (3) Criminal Petitions have been filed by the petitioners under Sec. 482 of the Code of Criminal Procedure, 1973 (CrPC) for quashing of the concerned Criminal Complaint Cases filed against them. The petitioners in Crl.Pet./13/2022 have sought for quashing of CR Case No. 7/2021, the petitioners in Crl.Pet./11/2022 have sought for quashing CR Case No. 8/2021 and the petitioners in Crl.Pet./12/2022 have for quashing CR Case No. 3/2021.

(3.) This Court, vide Order dt. 24/6/2022, while issuing notice to the respondents had passed an interim order staying further proceedings of the CR Cases pending before the Court concerned till the next returnable date of the notice. The interim order has continued since then till date. This Court also requisitioned the Case Record of the Criminal Ccomplaint cases and the same has been transmitted to this Court.