DEEPAK GOEL & ANR Vs. STATE AND ORS

JUDGEMENT

(1.) In petition being 561-A No.631/2016, petitioners therein seek quashing of FIR No.69/2016 dated 26.10.2016 registered at Police Station Sunderbani, Rajouri, under Sections 341/307/323/120-B RPC & 4/25 Arms Act as also for quashing of warrants issued by JMIC Sunderbani. Ramanuj Singh is the complainant in FIR No.69/2016. In petition being 561-A No.31/2017, petitioners therein seek quashing of complaint, order dated 29.12.2016 passed by Sub Judge, JMIC Jammu & FIR No.170/2016 dated 31.12.2016 registered at Police Station Pacca Danga, Jammu, under Sections 339/340/341/342/347/348/351/352/500/511 RPC. Ajay Kumar Aggarwal is the complainant in FIR No.170/2016. In petition being OWP No.217/2017, petitioners seek quashing of complaint titled Ajay Kumar Aggarwal Vs. Deepak Goel & ors. along with order passed by CJM Samba under Section 156(3) Cr.P.C. and for quashing of FIR No.08/2017 registered at Police Station Samba under Sections 323/341/384/386/504/506/109 RPC. Ajay Kumar Aggarwal is the complainant in FIR No.08/2017.

(2.) Since complainant and accused persons involved in all the three FIRs are almost the same, I propose to dispose of these three petitions vide common order.

(3.) It is pertinent to mention here that this Court vide orders dated 29.11.2016, 17.01.2017 & 22.02.2017 passed in CRMC No.631/2016, CRMC No.31/2016 & OWP No.217/2017 respectively, stayed the investigation in all the FIRs.