SANTOSH KUMAR Vs. SACHITA NAND RESTOGI

JUDGEMENT

(1.) All the above-said cases were heard together as common questions of law are involved in the above-said cases and, accordingly, all the above-said cases are being disposed of by this common order.

(2.) Cr. Misc. No. 4613 of 2010 has been filed by the petitioner, Dr. Santosh Kumar for quashing the FIR of Phulwari Sharif P.S. Case No. 336 of 2009 alongwith inspection report dated 18-08-2009 filed by Assistant Electrical Engineer, Electric Supply Sub Division, Khagaul.

(3.) Cr. Misc. No. 6696 of 2010 has been filed by the petitioner, Sachidanand Rastogi u/S 482 of the Cr.P.C. for quashing the FIR of Digha P.S. Case No. 168 of 2008 alongwith final assessment amount filed by the Assistant Electrical Engineer, Electric Supply Sub Division, Digha, Patna.