RATAN LAL RAJAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Both the petitions (Cr.M.P. Nos. 946 & 947 of 2014) are being disposed off by a common order, as they involve identical issues based on similar facts.

(2.) Two criminal cases were registered against Ratan Lal Rajak, the petitioner in both the cases, by the police of Police Station Balco Nagar on 28-03-2014. One case was registered under Crime No. 106 of 2014 for alleged commission of offence under Sections 420, 467, 468/34 of IPC and another case was registered under Crime No. 107/2014 for alleged commission of offence under Sections 420, 467, 468/34 of IPC.

(3.) The learned Magistrate rejected peti-tioner's application under Section 167(2) of the Cr.P.C. in both the cases which led to filing of revision, which has also been dismissed. Thus, the aforesaid two petitions have been filed before this Court.