STATE OF CHHATTISGARH Vs. DHANIRAM

JUDGEMENT

(1.) All the above writ petitions viz. Writ petition (L) No. 3034 of 2009, Writ petition (L) No. 5246 of 2010, Writ petition (L) No. 5965 of 2010, Writ petition (L) No. 5964 of 2010, Writ petition (L) No. 5963 of 2010, involve common facts and question of law, thus, they are being disposed of by this common order.

(2.) Writ petition (L) No. 5377 of 2010, Writ petition (L) No. 5378 of 2010, Writ petition (L) No. 5376 of 2010 were heard and reserved for orders on 27.01.2011, which also involve common facts and question of law, thus, they are also being disposed of by this order itself.

(3.) The facts, in nutshell, as projected by the Petitioner/State is as under: