K GURUSWAMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE present criminal writ petition is directed against the order dated 20-11-1997 passed by the learned 4th Additional Sessions Judge, Nagpur in Criminal Revision Application No. 1102/97, whereby the revisional Court confirmed the common order dated 5-6-1997 passed by the learned Additional Chief Judicial Magistrate, Nagpur in a Regular Criminal Case Nos. 37/96 and 38/96.

(2.) HEARD Shri Uday Dastane, the learned Counsel for the petitioners and Shri A. S. Fulzele, the learned Additional Public Prosecutor for non-applicant State.

(3.) FEW facts giving rise to the present controversy are as below :-