JAMEER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard learned counsel for the appearing parties finally, by consent.

(2.) Both Petitions have been filed against the common order. Hence, they are taken up for disposal together at the stage of admission by consent.

(3.) The orders passed by the learned Judicial Magistrate First Class, Phulambri dtd. 24/11/2023, and the learned Additional Sessions Judge, Aurangabad, in Criminal Revision Application Nos.311 of 2023 and 312 of 2023, dated 22 nd December 2023, dismissing the Revisions have been impugned.