P SURESH; P KARTHIKEYAN Vs. STATE

JUDGEMENT

(1.) Criminal Revision Case No.822 of 2016 is filed to call for the records in Spl.Case No.3 of 2014 on the file of the Special Judge-cum-Chief Judicial Magistrate, Chengalpattu and set aside the charges framed on 27.04.2016 as against the petitioners/A3 and A4.

(2.) Criminal Revision Case No.226 of 2016 filed to call for the records and set aside the order dated 02.02.2016 passed in Crl.M.P.No.1843 of 2014 in Spl.Case No.3 of 2014 on the file of the Special Judge-cum-Chief Judicial Magistrate, Chengalpattu.

(3.) Since the parties are same in both the revision petitions and the issue involved in these revision petitions are one and the same, both these revision petitions are disposed of by this common order.