RAJ AGRAWAL Vs. STATE OF C.G.

JUDGEMENT

(1.) The short question involved in this batch of criminal revisions filed under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure (for short the "CrPC") is:

(2.) The aforesaid question of law arises for consideration on the following factual backdrop:

(3.) Since the common questions of fact and law are involved and being arising out of a common impugned order, on the joint request of learned counsel for the parties, both the criminal revisions are clubbed together, heard together and are decided by this common order.