RAM CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since the subject matter of SBCRLMP No.5701/2021 is similar to that of SBCRLMP Nos.3125/2017, 1626/2019, 1628/2019 and 4841/2021, the record of SBCRL MP No.5701/2021 was called and the said misc. petition is being decided by this common order along with the above referred criminal misc. petitions.

(2.) The following criminal misc. petitions under sec. 482 Cr.P.C. have been filed by the petitioners for quashing the following FIRs;

(3.) Brief facts relevant and essential for disposal of these criminal misc. petitions are noted herein below :-