ASHOK KUMAR MISHRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Shri S.C. Datt, Senior Advocate, with Shri Prashant Mishra for applicant Ashok Kumar Mishra in M.Cr.C. No. 656/2004. Shri P.K.C. Tiwari, learned counsel for applicant Khemraj Agrawal in M.Cr.C. No. 2922/2003. Shri J.D. Bajpai learned Govt. Advocate for the State. Shri G.S. Ahluwalia, learned counsel for the objectors i.e. Mother and brother of the deceased.

(2.) Heard counsel for the parties and perused the objections/written submissions filed by the State and the objectors.

(3.) Since these two petitions namely M.Cr.C. Nos. 656/2004 and 2922/2003 arise out of Crime Number 117/2003, registered in Police Station Kotra Road, Distt. Raigarh for the offences punishable under Sections 302, 201 and 120-B read with Section 34 of IPC, they are disposed of by this common order.