LAXMAN SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this common order, SBCRLMP No. 1244/2017, SBCRLMP No. 3108/2017 and SBCRLMP No. 3109/2017 on the joint request made by the learned counsel for the parties, shall be decided together.

(2.) SBCRLMP No. 1244/2017 has been preferred by the petitioners namely Laxman Sharma, Ramkumar Sharma, Madhav and Pawan Soni praying that the case FIR No. 300/2016 registered at Police Station Udyog Nagar, Bharatpur, for the offences under Sections 323 and 341 IPC and Section 3 of SC/ST (Prevention of Atrocities) Act be quashed.

(3.) SBCRLMP No. 3108/2017 has also been instituted by same three petitioners to SBCRLMP No. 1244/2017, namely Ram, Laxman and Madhav. Similarly, SBCRLMP No.3109/2017 has been filed by two common petitioners to earlier two petitions namely Ram, Laxman and third petitioner Puranmal. However, it may be noted that in all the three petitions, the complainant is different.