- (1.) This order shall dispose of two petitions bearing CRM No. M-23581 of 2010 and CRM No. M-24209 of 2010.
(2.) The petitioner has approached this Court by way of instant petitions under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') invoking its inherent jurisdiction for quashing of FIR No.283 dated 27.9.2006 under Sections 420, 468, 471, 406, 408, 323, 506, 500 and 341 of Indian Penal Code ('IPC' for short) registered at Police Station Sadar Rohtak, District Rohtak and FIR No.254 dated 30.5.2009 under Sections 406, 420, 467, 468 and 471 IPC registered at Police Station Civil Lines Rohtak, including the consequential proceedings arising therefrom.
(3.) Notice of motion was issued.;