GUNA @ VELLA GUNA @ GUNASEKARAN Vs. S. VELAYUDHAM

JUDGEMENT

(1.) The Criminal revisions are filed by the petitioners by names Guna @ Vella Guna @ Gunasekaran and Velayudham respectively in both the petitions against the order made under Section 144(2) Cr.P.C. by the District Magistrate, Puducherry thereby prohibiting the petitioners from entering into Puducherry region for a period of two months except when the petitioners are summoned to attend the cases in any of the courts in Puducherry.

(2.) As the order impugned herein and grounds on which the impugned order is challenged and the core issue to be decided in both the revisions are similar in nature, both the revisions are disposed of by a common order.

(3.) From the facts made available herein, it is now seen that the petitioners Guna @ Vella Guna @ Gunasekaran and Velaydham are arrayed as one of the accused in different crime numbers for different offences on the file of different police station between 1994 and 2010 and between 1993 and 2011 respectively and while so, during the pendency of all the cases, the impugned orders came to be passed on 10.09.2013 and 17.09.2013 respectively on identical grounds.