(1.) The lis involved in these two batches of criminal petitions is the same and therefore, they were heard together and are being disposed of with the following common order.
(2.) These Criminal Petition are filed under Sec. - 482 of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C.') to quash the proceedings in the First Information Reports the details of which are mentioned in a tabular form below.
(3.) The Criminal Petitions vide Crl.P.Nos. 1232, 1262, 1264, 1265 and 1271 of 2022 (hereinafter called 'Batch I') are filed by the Petitioners who are arraigned as Accused Nos. 22 and 23 in various First Information Reports.(FIRs).
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