Suresh Kait, J. - (1.) Vide these petitions filed under Sec. 482 of the Cr P C, petitioners seek directions thereby quashing of the summoning order dated 26.06.2007 passed by learned Trial Court in Criminal Complaint Case No. 343/1/2002. Consequently, the aforenoted complaint case be also quashed against them.
(2.) Vide the impugned order learned Trial Court had issued the summons to accused Nos. 1 to 15 including the petitioners herein for the offences punishable under Ss. 499/500/501/502/34 of the IPC. However, summons were not issued against 16th accused, i.e., Times News Network.
(3.) Since the facts of all these three petitions are common and the same are directed against summoning order dated 26.06.2007 arising out of a complaint filed by respondent No. 2, therefore, this Court has decided to dispose of these petitions by a common judgment.;