VARINDER SINGH Vs. BIKRAM SINGH MAJITHIA

JUDGEMENT

(1.) Vide this common order CRM-M Nos. 30878, 30999 and 35829 of 2015 are being decided as these petitions have arisen out of similar controversy.

(2.) Petitioners have filed the present petitions under section 482 of the Code of Criminal Procedure, 1973 for quashing criminal complaint No. 105 dated 27.04.2015 under Sections 500, 501, 502, 120-B IPC and order dated 27.07.2015 vide which the petitioners have been summoned to appear as an accused in the aforesaid case.

(3.) Since common question of law and facts are involved in these petitions, therefore, facts are being taken from CRM-M No. 30878 of 2015.