SHRIKANT PURSHOTTAMPARANJAPE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two writ petitions and these two revisions applications can be disposed of conveniently by this common order as the parties are the same and the challenge in all these proceedings is to two identical orders dated 5th July, 2013, passed by the learned Additional Sessions Judge, Pune, in Criminal Revision Application Nos.535 of 2011 and 536 of 2011.

(2.) By consent, rule is issued in both the petitions and is made returnable forthwith. By consent, the revision applications are admitted and taken up for hearing finally forthwith.

(3.) The petitioners in criminal writ petition no.2827 of 2013 and 2828 of 2013 are the accused in R.C.C.No.04002464 of 2011, pending before the Judicial Magistrate, First Class, at Pune. The said case arises on a complaint filed by the respondent no.2 in these petitions, who is also the applicant in the revision application nos.347 and 348 of 2013.