ASHOK BHADAURIA Vs. STATE OF DELHI

JUDGEMENT

(1.) THESE are three sets of petitions raising similar questions. Accordingly they are being disposed of by this common judgment.

(2.) CRIMINAL Miscellaneous Case No. 3189-95/2006 under Section 482 of the Code of Criminal Procedure, 1973 (Crpc) seeks to challenge the order dated 22nd April 2006 passed by the learned Additional Sessions Judge (ASJ), New Delhi setting aside an order dated 23rd March, 2004 passed by the learned Metropolitan magistrate (MM), New Delhi discharging the Petitioners and directing the learned mm to frame a charge and proceed with the trial in accordance with law.

(3.) CRIMINAL Revision Petition No. 59 of 2007 filed under Section 397/401 read with Section 482 Crpc challenges the orders dated 9th October, 2006 passed by the learned MM in FIR No. 10/1998 registered at Police Station Defence Colony deciding to frame charges against the Petitioners and framing charges.