(1.) Since all these appeals arise out of Special Case No. 155 of 2020 arising out of Gauri Chak P.S. Case No. 83 of 2020, as such, they have been heard together and are being disposed of by this common judgment.
(2.) Heard learned counsel for the appellants and learned Spl.PP for the State.
(3.) In these cases, notices have been issued to the respondent no.2 but the respondent no.2 refused to receive the notice and the same was tagged on the main gate of his residence.