These three criminal appeals challenge the unified judgment and order issued by the High Court of Delhi in Crl M C Nos and of resulting in their collective disposal by ... this judgment and order The appeal identified as SLP Crl No of is initiated by the petitioner from Crl M C No of designated as accused No Conversely SLP Crl No of is presented by the petitioner in Crl M C No of identified as accused No while SLP Crl Nos - of are filed by the complainant contesting the directives articulated in paragraph of the contested judgment and common order