R.Subhash Reddy, J. - (1.) Leave granted.
(2.) These three criminal appeals are filed against the common judgment and order dated 18.05.2018 passed by the High Court of Delhi at New Delhi in Crl. M.C. Nos. 2209, 2208 and 3480 of 2015, as such, they are disposed of by this common judgment and order.
(3.) Criminal Appeal @ SLP (Crl.)No.7969 of 2018 is filed by the petitioner in Crl.M.C.No.2208 of 2015 who is accused No.4. Criminal appeal @ SLP(Crl.)No.8008 of 2018 is filed by the petitioner in Crl.M.C. No.2209 of 2015, who is accused No.2, whereas criminal appeals @ SLP(Crl.)Nos.10054-56 of 2018 are filed by the complainant aggrieved by the directions issued in paragraph 143 of the impugned judgment and common order.;