(1.) CAV - All the criminal revision petitions are heard together and decided by this common order, as they all are arising out of one sessions trial and as the facts and issues involved are similar in nature.
(2.) These revision petitions have been filed against the impugned order of framing of charge against the petitioners in all the cases dated 05.11.2016, in S.T. No. 149/2016, by the 5th Additional Sessions Judge, Bilaspur, with prayer for discharge of all the petitioners/accused persons.
(3.) Mr. Kishore Bhaduri, learned counsel appearing on behalf of the petitioner in Criminal Revision No. 266/2017 submits that the deceased was friend of the accused persons. On the intervening night of the 21-22/07/2016, a party was organized by one Kabir Arora in TDS Bar situated in Magneto Mall, Bilaspur, in which all the petitioners, deceased - Gaurang Bobde and others friends Kabir Arora, Aditya Arora and Sandeep Mohanti participated. After enjoying party, at about 2.50 am, petitioners accompanied with deceased-Gaurang Bobde came out from the TDS Bar and headed for the lift, as lift was not available in the same floor, all the petitioners accompanied with the deceased headed towards the staircase. It is submitted that the deceased Gaurang Bobde was in inebriated condition while descending through the staircase, he could not maintain his balance and fell down, from the staircase to the ground floor suffering grievous injuries on various part of his body, which resulted in his death.