AMAN ARORA Vs. UNION TERRITORY

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-22106-2023, which has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, Cr.P.C.), seeking quashing of FIR no.76 dtd. 6/10/2021, under Sec. 186, 188, 332, and 353 of the Indian Penal Code, 1860 (for short, IPC), registered at Police Station North, Chandigarh, along with all consequential proceedings arising therefrom, including the final report under Sec. 173 Cr.P.C., dtd. 10/4/2022, and chargesheet/order framing charge, dtd. 18/3/2023, qua the petitioner.

(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: