Pushpendra Singh Bhati, J. - (1.) These criminal misc. petitions under Section 482 Cr.P.C. have been preferred claiming the following reliefs: "(a) Quash the impugned FIR No.532 dated 26.12.2012 pending investigation at Police Station CPS ACB, Jaipur under Sections 13(1)(d) & 13(2) of the Act of 1988 and Sections 420 and 120-B IPC. (b) pass any other order/orders which this Hon'ble Court may be pleased in the facts and circumstances of the case."
(2.) The aforequoted prayer clauses indicate that the present FIR bearing No.532 dated 26.12.2012 is pending investigation against the petitioners at Police Station CPS ACB, Jaipur for the offences under Sections 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 and Sections 420 and 120-B of the Indian Penal Code, 1860.
(3.) Since there is similitude in the controversy involved in all these misc. petitions, therefore, they have been heard together and are being decided by this common judgment.;