ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard learned counsels for the parties.
(2.) Learned counsel for the petitioners Mr. A. K. Kashyap, Senior Advocate submits that there are three sets of cases i.e. a. Following cases relate to Vigilance P.S. Case No. 30/2016 corresponding to Vigilance Case No. 32/2016: i. Cr.M.P. No. 2490 of 2016 ii. Cr. M.P. No. 1181 of 2016 iii. Cr.M.P. No. 1459 of 2018 iv. Cr. M.P. No. 1557 of 2016 v. Cr.M.P. No. 1797 of 2016 vi. W.P.(Cr) No. 191 of 2016 b. Following cases relate to Vigilance P.S. Case No. 31/2016 corresponding to Vigilance Case No. 33/2016: i. Cr. M.P. No. 1182 of 2016 ii. Cr.M.P. No. 1562 of 2016 iii. Cr.M.P. No. 2489 of 2016 iv. Cr.M.P. No. 1711 of 2018 v. W.P.(Cr) No. 190 of 2016 And c. Following cases relate to Vigilance P.S. Case No. 32/2016 corresponding to Vigilance Case No. 34/2016: i. Cr.M.P. No. 3591 of 2017 ii. Cr.M.P. No. 3644 of 2017 iii. Cr.M.P. No. 3730 of 2017 iv. Cr.M.P. No. 3756 of 2017 v. Cr.M.P. No. 84 of 2017 vi. W.P.(Cr) No. 221 of 2016
(3.) The learned Senior counsel for the petitioners submits that all Cr.M.P. have been filed by the accused persons under Section 482 Cr.P.C. for quashing the 2nd FIR and similar questions are involved therefore they have been tagged together forming a batch of cases. Learned counsel also submits that so far as writ petitions being W.P. (Cr.) No. 190 of 2016, W.P. (Cr.) No. 191 of 2016 and W.P. (Cr.) No. 221 of 2016 are concerned, they have been filed by the opposite party Anti Corruption Bureau and they are also relating to the concerned cases which are involved in the Criminal Miscellaneous Petitions (Cr.M.P.) and therefore, they have also been tagged along with the criminal miscellaneous petitions to be taken up together. He submits that the writ petitions were filed for amalgamation of the cases for which Dhanbad/Dhansar P.S. case as well as Vigilance P.S. case were filed. Reliefs Prayed In The Cases ;