PRADEEP JAIN Vs. INSPECTOR OF POLICE CCB

JUDGEMENT

(1.) CHALLENGING the order of the learned III Metropolitan Magistrate accepting the final report filed by the second respondent in Grime No. 28, of 2007 as mistake of fact, by his order dated 6. 8. 2007, criminal Revision Case No. 1326 of 2007 is filed by the de facto complainant Pradeep Jain.

(2.) AGGRIEVED by the order of the learned iii Metropolitan Magistrate accepting the final report filed in Crime No. 92 of 2007 as mistake of fact by his order dated 6. 8. 2007. the de facto complainant Vinoth Kumar mehta has preferred Criminal Revision Case no. 1435 of 2007.

(3.) BOTH the cases are found to be connected with each other in almost all respects. Therefore, arguments were heard in common and the following common order is passed.