S.C.SHARMA,J. - (1.)Regard being had to the similitude in the controversy involved in the present case, these writ petitions were analogously heard and by a common order, they being disposed of by this Court. Facts of Writ Petition No.21020/2019 are narrated hereunder.
(2.)The petitioner before this Court, who is a social worker, has filed this present petition under Article 226 of the Constitution of India by way of Public Interest Litigation in respect of a crime, which took place in the State of Madhya Pradesh allegedly relating to some sex scandal.
(3.)The petitioner's contention is that on 17.09.2019, one Harbhajan Singh, Superintending Engineer, Municipal Corporation, Indore filed a complaint before the police authorities alleging that he is being blackmailed and a 'Honey Trap' gang is working in the State of Madhya Pradesh which is involved in blackmailing high profiles politicians, bureaucrats, businessman etc.