MADANMOHAN CHANDAK KUNDANLAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two applications under Section 482 of Criminal Procedure Code can be disposed of by common order since they arise out of a common order passed by the Judicial Magistrate First Class.

(2.) The facts giving rise to these applications are as under :

(3.) I have heard the learned counsel for the applicants. None appeared for the respondent No. 2.