VISHAL DADLANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this common judgment, I intend to dispose of both the aforesaid petitions i.e. CRM-M Nos.32227 and 32226 of 2016, as common questions of law and facts are involved for adjudication.

(2.) Brief facts of the case are that respondent No.2/complainant namely Puneet Arora, got the aforesaid FIR registered. For a reference, the contents of FIR No.0310 dated 28.08.2016 is reproduced as under:-

(3.) Counsel for the petitioner - Vishal Dadlani (in CRM-M No.32227 of 2016) has submitted that the petitioner is a prominent Singer and Composer, who has composed and written many songs in Hindi Film Industry, apart from performing various shows and acting as a Judge in television programmes.