NAVNEET SINGH GOGIA Vs. RAHUL C. CHANDAK

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. Heard, finally with the consent of parties.

(3.) Taking exception to the order dtd. 1/8/2019 passed in Criminal Appeal Nos. 382/2018 and 383/2018, Appellants therein, have filed these petitions under Article 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 ("Cr.P.C." for short).