(1.) Rule. Rule made returnable forthwith. With the consent of the parties, these petitions are heard finally and disposed of at the stage of admission.
(2.) Since both the petitions are arising out of common judgment and order dated 09.04.2018 passed by learned Additional Sessions Judge, Solapur, the same are heard together and being disposed of by common judgment.
(3.) The Writ Petition No. 2300 of 2018 takes an exception to the judgment and order dated 09.04.2018 passed by learned Additional Sessions Judge, Solapur thereby allowing Criminal Revision Application No. 116 of 2017 arising out of order dated 11.08.2017 passed by learned Judicial Magistrate First Class, Solapur in Criminal Miscellaneous Application No. 1677 of 2016.