KOSHY AND THOMAS Vs. STATE

JUDGEMENT

(1.) Criminal Petition No. 900/85 is a petition filed under Section 482 of the Code of Criminal Procedure (the Code for short) with a prayer to call for the record and proceedings in C.C. No. 874/85 on the file of the Learned Metropolitan Magistrate, V Court, Mayo Hall, Bangalore, and to quash the proceedings in the said case as being without jurisdiction, contrary to law and wholly illegal.

(2.) Criminal Petition No. 901/85 is also a Petition filed under Section 482 of the Code with a prayer to call for the record and proceedings in C.C. No. 875 of 1985 pending on the file of the learned Metropolitan Magistrate, V Court, Mayo Hall, Bangalore, and to quash the proceedings in the said case as being without jurisdiction, contrary to law and wholly illegal.

(3.) Since the question of law involved, in both the Petitions, is the same, both the Petitions are disposed of by this common order.