HARI GOVIND HATWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Anil Mardikar, learned counsel for applicant, Shri Sonak, learned A.P.P. for Respondent No.1-State and Shri R.S.Parsodkar, learned counsel for Respondent No.2.

(2.) By these applications under Section 482 of Cr.P.C. are being disposed of by common Judgment since the issue involving in all these applications is almost identical.

(3.) By these applications, the applicant takes exception to the order dated 20/06/2005 passed by the 6th Ad hoc Additional Sessions Judge, Nagpur in Criminal Revision Application No.220/03, 179/03, 180/03, 178/03 and 221/03 respectively by which the revisional court has dismissed the revision applications filed by the applicant against orders dated 21/06/03, 05/05/03, 05/05/03, 05/05/03 and 21/06/03 passed by the Additional Chief Judicial Magistrate, Nagpur in Criminal Case Nos.521/02, 466/02, 507/02, 508/02, 522/02 respectively.