RAJIV SHARMA Vs. U T CHANDIGARH AND ANOTHER

JUDGEMENT

(1.) All the above-mentioned cases are taken up together as these have arisen from same FIR.

(2.) The petitioners have filed these petitions under Section 482 Cr.P.C. for quashing FIR No.203 dated 09.09.2011 under Sections 420 and 120-B IPC, registered at Police Station Industrial Area, Chandigarh along with all the consequential proceedings.

(3.) Notice of motion was issued. Learned Addl. Public Prosecutor for U.T. Chandigarh as well as learned counsel for respondent No.2 appeared and contested the petitions. Though, none has put in appearance on behalf of petitioner Mahavir Singh, but as the point for determination in all the cases is the same, therefore, his petition is also being decided with other cases.