- (1.) This petition filed under Article 32 of the Constitution seeks quashing of Criminal complaints/FIRs mentioned in Annexure P-3. Annexure P-3 in turn refers to 28 cases filed or initiated against the petitioner including cases listed at Sl. Nos. 12 and 24 where conviction was recorded against the petitioner on 24.09.2018 and 10.08.2018 respectively.
(2.) In the facts and circumstances of the case, we see no reason to entertain this petition under Article 32. The petitioner, if so advised, can always file appropriate applications under the Code of Criminal Procedure ("The Code", for short) seeking quashing of the individual criminal cases or complaints.
(3.) At this stage, Ms. Sonia Mathur, learned Senior Advocate submits that the petitioner had approached the High Court on earlier occasions filing applications under Section 482 of the Code which were later withdrawn.;