K CHOKKA RAO Vs. A VEERABHADRA RAO

JUDGEMENT

(1.) Since the question involved in these cases is one and the same, they are being disposed of by this common order.

(2.) Petitioner and the respondents in both the Criminal Revision Petitions are same. Criminal Revision Petition No.1135 of 1997 is filed against the order dated 24-11-1997 in Crl. MP No.5596 of 1997 in CC No.367 of 1997 on the file of XV Metropolitan Magistrate, Hyderabad and Criminal Revision Petition No. 1136 of 1997 is filed against the order dated 24-11-1997 in Crl. MP No.5597 of 1997 in CC No.368 of 1996 on the file of the XV Metropolitan Magistrate, Hyderabad. These petitions were filed under Section 311 Cr.PC to recall PW3 to mark the certificate issued by the officer in Indian Bank, Begumpet Branch Hyderabad, in both the above cases, to establish certain facts in the cases.

(3.) For the sake of convenience the facts in Criminal Revision Case No.l 135 of 1997 are taken for the disposal of both the Revision Cases.