RAJDEEP SINGH AND OTHERS Vs. CBI AND OTHERS

JUDGEMENT

(1.) The above detailed three petitions, all under Section 482 of the Code of Criminal Procedure (in short, 'Cr.P.C.') have been preferred seeking quashment of cases bearing different numbers. In CRM-M- 42777-2017, petitioners Rajdeep Singh, Gurdeep Singh, Sukhbir Singh Shergill and Gurbir Kaur Shergill have sought quashment of case bearing FIR No.175 dated 16.09.2013 under Sections 464, 466, 467, 468, 471, 472, 474, 212, 420 and 120-B IPC pertaining to Police Station Sector 3, Chandigarh (Annexure P1) subsequently re-registered as Case No. RC 2202016E0008 dated 13.06.2016 Police Station EOU-V/EO-II, New Delhi (Annexure P2); whereas in CRM-M-42795-2017, petitioners Sukhbir Singh Shergill, Gurbir Kaur Shergill and Itinderjit Singh Kaleka have sought quashment of earlier case FIR No. 69 dated 19.04.2012 under Sections 420, 465, 467, 468, 471 and 120-B IPC pertaining to Police Station Sector 3, Chandigarh (Annexure P1) subsequently re-registered as Case No. RC 2202016E0005 dated 13.06.2016 Police Station EOU- V/EO-II, New Delhi (Annexure P2); and in CRM-M-42797-2017, petitioner Raman Uppal has prayed for quashing of case bearing FIR No.125 dated 10.06.2014 under Sections 406, 420, 419, 465, 467, 468, 471 and 120-B IPC pertaining to Police Station Phase-I, Mohali (Annexure P1) subsequently re-registered as Case No. RC 2202016E0009 dated 13.06.2016 Police Station EOU-V/EO-II, New Delhi (Annexure P2); along with all consequent proceedings including those initiated by the respondent-Departments, on the basis of compromise (Annexure P3) praying further that the Special Investigation Team (SIT) so constituted by this Court be disbanded.

(2.) Since all these petitions though in respect of different FIRs, almost same set of persons/departments are involved where common question of facts and law are involved and therefore for the sake of brevity necessitates their disposal through this common order.

(3.) The undisputed factual background stems from filing of CRM-M- No. 1720 of 2013 titled as 'Madan Singh and another v. U.T. Chandigarh and others ' and CRM-M-No. 1526 of 2015 titled as 'Raman Uppal v. State of Punjab and others ' whereby this Court while disposing off these two petitions through orders dated 16.09.2015 had passed the following directions: