V.RAMASUBRAMANIAN, J. - (1.) Challenging an order passed by the High Court for the State of Telangana in two interlocutory applications granting stay of all further proceedings including the arrest of the Respondents 1 to 3 herein (petitioners before the High Court), pending two main petitions for quashing the criminal complaints in Crime Nos. 218 and 222 of 2021 of Banajara Hills Police Station, Hyderabad, the de facto complainant, has come up with these Special Leave Petitions.
(2.) We have heard Shri Dil Jit Singh Ahluwalia, learned counsel for the petitioner and Mr. Siddharth Luthra and Mr. Niranjan Reddy, learned senior counsel appearing for the Respondent Nos. 1 to 3 herein.
(3.) The petitioner herein filed two complaints on the file of the III Additional Chief Metropolitan Magistrate at Hyderabad against the Respondents 1 to 3 herein on 19.02.2021. The learned Magistrate passed an order under Section 156(3) of the Code of Criminal Procedure, directing the police to register cases and take up investigation, pursuant to which, the Police registered two First Information Reports (FIR for short) in Crime Nos. 218 and 222 of 2021 respectively on 12.03.2021 and 13.03.2021.;