ABHAY MANOHAR SAPRE,J. - (1.) S.L.P.(Crl.) No. 8184 of 2015 is filed against the order dated 06.07.2015 passed by the High Court of Delhi at New Delhi in Crl.M.C. No. 2447 of 2012 whereby the High Court disposed of the petition and directed the Registrar General of the High Court of Delhi to make a formal complaint in terms of paragraph 27 in Criminal Revision Petition No. 497 of 2008 for prosecution of the appellant herein under Section 182 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC").
(2.) S.L.P.(Crl.)No. 1908 of 2016 is filed against the order dated 01.02.2016 passed by the High Court of Delhi in Crl.M.A. No. 1775 of 2016 filed by the Registrar General of High Court of Delhi in Crl.M.C. No. 2447 of 2012 whereby the High Court modified its earlier order dated 06.07.2015 and directed the S.H.O., Police Station Anand Vihar, Delhi to make a formal complaint in terms of the order dated 06.07.2015, in place of Registrar General of the High Court of Delhi, who was directed to make a formal complaint for prosecution of the appellant under Section 182 IPC.
(3.) Leave granted.;