(1.) THESE two petitions are by the accused 1 and 3 facing prosecution for offence punishable under Section 304-A read with Section 34 of the Indian Penal Code, 1860 in C.C. No. 776 of 2009 on the file of Principal Civil Judge (Junior Division) and Judicial Magistrate First Class, Dharwad, issuing process against them.
(2.) THE petitions are posted for admission after notice to the respondent-complainant and the State.
(3.) THE facts relevant for consideration are: