LAL SAB Vs. STATE

JUDGEMENT

(1.) These are the two petitions filed under Section 439 of Cr.P.C., as they pertain to same accused, they are taken up together for disposal.

(2.) The petitioner in both the cases is Lal Sab. The petitioner is stated to be accused No.2 in both crimes. Accused No.1 is Hussaini S/o Malliksab Jatkar @ Bepar.

(3.) The substance of the complaint in Crime No.42/2019 as could be seen from the certified copy of the order passed in Criminal Miscellaneous No.362/2019 by the District and Sessions Judge, Yadgiri dated 11.07.2019 is as under:-