BHAGWANT MANN Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) The aforementioned petitions arise out of one FIR involving common allegations against the petitioners; accordingly, the same are being decided together.

(2.) For brevity, the facts have been noticed from CRM-M-15706-2023, which has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, Cr.P.C.), seeking quashing of FIR no. 0001 dtd. 10/1/2020, under Sec. 147, 149, 332 and 353 of the Indian Penal Code, 1860 (for short, IPC) (offence under Sec. 188 IPC was deleted), Police Station North Sector 3, Chandigarh, along with all consequential proceedings arising therefrom, including the final report/chargesheet under Sec. 173 Cr.P.C., dtd. 15/7/2021, qua the petitioners.

(3.) The FIR in question has been lodged against the petitioners along with co-accused; its translated version, as reproduced in the petition, reads thus: