BASHA ALIAS BASHA SAB Vs. STATE OF KARNATAKA,

JUDGEMENT

(1.) THESE matters are posted for Admission. At the stage of Admission itself with the consent of the learned Counsel for the petitioner and as well as the learned Additional State Public Prosecutor, the matters are heard on merits and disposed of.

(2.) FOR the purpose of convenience and avoiding repetition of facts, both the above said Criminal Revision Petitions are clubbed and a common order is passed.

(3.) AFTER clubbing the above said two cases, the learned Counsel for the petitioner filed an application under Section 428 of Cr.P.C. stating that, this Court may pleased to grant set off to the punishment imposed on the petitioner in C.C. No.684/2011 and 686/2011 for the period of detention already undergone by the petitioner, on the file of learned Principal Civil Judge and J.M.F.C., Gangavathi and consequently, dispose off the Revision Petitions as become infructuous.