(1.) THESE three identical criminal revision petitions filed by different identically placed accused -persons in the same FIR, challenging the same impugned order dated 7.9.2013, framing charge against all the petitioners and also 4th petition filed under Section 482 of the Code of Criminal Procedure ('Cr.P.C.' for short) for quashing of same FIR, as well as the same impugned charge sheet dated 7.9.2013, are being decided together vide this common order. However, for the facility of reference, facts are being culled out from Criminal Revision No. 3068 of 2013.
(2.) NOTICE of motion was issued.
(3.) AS noted above, two petitioners have filed CRM No. M -14234 of 2015 for quashing of the same impugned FIR No. 72 dated 14.6.2012 under Sections 18/61/85 of the NDPS Act, registered at Police Station Julkan, Distt. Patiala and also the impugned order dated 7.9.2013, whereby charge was framed against the petitioners. Since all these four cases have been filed by the accused of the same FIR, these are being decided together.