VISHNU VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this common order, SBCRLMP No. 8147/2018 preferred by Vishnu Verma and Pankaj against State of Rajasthan and Majid Qureshi and SBCRLMP No. 8195/2018 instituted by Majid Qureshi and Rashid Qureshi against State of Rajasthan and Smt. Mithlesh wife of Vishnudatt Verma shall be decided together.

(2.) Mr. R.S. Bhardwaj, learned counsel appearing for the petitioners Vishnu Verma and Pankaj has submitted that Majid Qureshi lodged the FIR No. 221/2018 at Police Station Mathura Gate, Bharatpur for the offences under Ss. 143, 341, 323 and 379 IPC, whereas Majid Qureshi and and his brother Rashid Qureshi were named as accused by Smt. Mithlesh wife of Vishnudatt Verma in FIR No. 223/2018 registered at same Police Station Mathura Gate, Bharatpur for the offences under Ss. 143, 323, 341, 354, 379 IPC and Ss. 3(1)(s), 3(1)(w) and 3(2)(VA) of SC/ST (Prevention of Atrocities) Act.

(3.) It is apparent that FIR Nos. 221/2018 and 223/2018 registered at same police station i.e. Mathura Gage, Bharatpur contain version and cross-version.