K R SARASWATHAMMA Vs. B V PAPANNA

JUDGEMENT

(1.) Criminal Petition No.2415/2014 is filed challenging the order passed by the II Additional Sessions and Special Judge, Bangalore Rural District, Bangalore in Crl.R.P.No.19/2013, dated 12.2.2014, wherein the order passed by the CJM, Bangalore Rural District, Bangalore, in CC.No.1299/2007, dated 18.1.2013 on the application filed under Section 216 of Cr.P.C. was confirmed.

(2.) Criminal Petition No.7247/2014 is filed challenging the order passed on application under Section 311 of Cr.P.C. passed by the I Additional CJM, Bangalore Rural District, Bangalore, in CC.No.1299/2007, dated 15.9.2014, by which the said application came to be rejected.

(3.) Since these two petitions are arising out of the same case and the parties are one and the same, for the purpose of disposal, they are heard together and disposed of by this common order.