UDAY KUMAR Vs. ANANTHA RAMLU

JUDGEMENT

(1.) As both the petitions arose out of a common order dated 20.6.2014 passed by the II Addl. District and Sessions Judge, Raichur, in Crl. Revision Petition No. 43/2014, they are taken up together and a common order is passed.

(2.) The ranks of the parties are referred to as per their ranks before the Trial Court for the sake of easy understanding and convenience.

(3.) One Udaykumar (S/o. Anantharamulu) filed a petition u/s. 125 of Cr.P.C. against the respondent -Anantaramulu, S/o. Sannadavalappa, who are residents of Manvi in Raichur District.