Mahendra Dayal, J. - (1.) All the aforesaid petitions under Sec. 482 Cr.P.C. involve a common question of law and arise out of the same complaint filed by the opposite party No. 2, therefore, for the sake of convenience, all the three petitions are being taken up together and are being decided by a common judgment.
(2.) The petitioners in all the aforesaid petitions are Roop Mani Pandey, Col. Babu Ram Kushwaha and Alankar Tandon and Girish Tandon.
(3.) I have heard Shri Manish Tiwari and Shri Manish Bajpai, learned counsel appearing on behalf of the petitioners and Shri Dhirendra Kumar Mishra, learned counsel for the opposite party No. 2.;