ADITYA JAJODIA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Ankit Pandey, learned counsel for the petitioners. Also heard Mr. Avinash K. Mishra, learned Government Advocate, for the State/respondent.

(2.) Since the aforesaid three petitions have been filed for setting/aside of a common order dtd. 26/10/2016 passed in 253/ID/Act/2016 (Cri) by the Judicial Magistrate First Class, Labour Court, District Durg, they are being heard together and decided by this common order.

(3.) The present petitions have been filed by the petitioners with the following prayer:-