- (1.) All these four writ petitions involve common questions of facts and law and have arisen against the same first information report (in short "FIR") dated 09.09.2014 i.e. case crime no. 862 of 2014 under Sections 420, 467,468,471, 120B IPC, P.S. Hariparvat, Agra, hence have been argued collectively and are being decided by this composite judgment.
(2.) At the outset, it may be pointed out that in these matters interim orders were passed by this Court whereagainst respondent no.4 took the matter before Apex Court in appeal. The Court observing that since it was against an interim order, declined to interfere, vide order dated 10.04.2015 but directed this Court to dispose of all writ petitions on the next date of hearing, preferably within one month from that date.
(3.) All these matters were nominated on 22.7.2015 by Hon'ble the Chief Justice to the Bench presided over by one of us (Hon'ble Sudhir Agarwal, J.) pursuant whereto, these cases have come to us We have heard the parties finally and decide on merits hereunder.;