PROF. JAYANTI VIJAYA RATNA Vs. STATE

JUDGEMENT

(1.) These two criminal revision cases arise out of two separate orders, dated 28.11.2016, passed respectively in Crl. MP. No. 1185 of 2015 and Crl. MP. No. 1184 of 2015 in C.C. No. 16 of 2012 on the file of the Court of the learned Principal Special Judge for CBI Cases, Visakhapatnam.

(2.) Since the Calendar Case is one and the facts and the submissions made in both the cases are identical and as the issues that fall for consideration in these revisions are also a like, both the revision cases are being disposed of by this common order.

(3.) I have heard the submissions of Sri S. Sri Ram, learned counsel representing Sri Ashok Ram, learned counsel appearing for the petitioners in both the revisions and of Sri K. Surender, learned Special Public Prosecutor for CBI representing the respondent-State. I have perused the material record.