KANWALJIT SINGH AHLUWALIA,J. - (1.) By this common order, S.B. Criminal Misc. Petition No.3690/2018, preferred by Dinesh Kumar Gurjar and Ajay Goyar against State of Rajasthan and Mukesh Kumar Meena, and D.B. Criminal Misc. Petition No.3691/2018, filed by Ram Dayal and seven others against State of Rajasthan and Rajesh Verma, shall be decided together.
(2.) In S.B. Criminal Misc. Petition No.3690/2018 quashing of FIR No.83/2018, registered at Police Station Malarana Doongar, District Sawai Madhopur, for offences under Sections 457 and 380 IPC is prayed for, whereas in S.B. Criminal Misc. Petition No.3691/2018 quashing of FIR No.88/2018, registered at same Police Station Malarana Doongar, District Sawai Madhopur for offences under Sections 143, 341, 342, 323, 323, 327 and 330 IPC is prayed for.
(3.) Registration of one case by the family of Mukesh Kumar Meena led to registration of another case. Therefore, the accused of one case belong to the family of complainant in other case and vice versa.;