(1.) Though these two petitions are posted for Admission, they are taken up for final disposal with the consent of the learned counsel for the parties.
(2.) The petitioners in both the revision petitions were the complainants before the Court of LIX Additional City Civil and Sessions Judge and Special Court for Companies Act , at Bengaluru City (CCH-60) (hereinafter for brevity referred to as "the Special Court"), in Spl.C.C.No.683/2018 and Spl.C.C.No.682/2018 respectively, which were filed by them against the respondents/accused in the respective cases for the alleged offences under Ss. 447 and 448 of the Companies Act, 2013 (hereinafter for brevity referred to as "the Companies Act ").
(3.) In both the matters, noticing the absence of the complainants before the Special Court on the date 12/7/2019, when it was listed for the purpose of recording the evidence before charge, the Special Court, acting under Sec. 256 of the Code of Criminal Procedure, 1973 (hereinafter for brevity referred to as "the Cr.P.C ."), proceeded to pass the impugned orders, dismissing the complaints of the complainants and discharged the accused persons. Aggrieved by the same, the complainants in the Special Court have filed both these revision petitions.