ANIL KUMAR BHATIA Vs. ABDUL SALAM LOAN

JUDGEMENT

(1.) Since common questions of law and facts arise for consideration in these petitions, these were heard together and are being decided by this common order. CRMC No. 129/2014

(2.) In this petition filed under Section 561-A of the Code of Criminal Procedure Svt. 1989, the petitioner seeks quashing of the proceedings initiated in the complaint titled "Abdul Salam Loan vs. Anil Kumar Bhatia" on 28.05.2012 under sections 417, 420, 406 RPC, pending before court below. CRMC No. 128/2014

(3.) In this petition filed under Section 561-A of the Code of Criminal Procedure Svt. 1989, the petitioner seeks quashing of the proceedings initiated in the complaint, titled, "Mohd Ishaq Beigh vs. Anil Kumar Bhatia on 28.05.2012 under sections 417, 420, 406 RPC, pending before court below. CRMC No. 127/2014