BHARAT KUMAR MODI Vs. PENNAR PETERSON SECURITIES LIMITED

JUDGEMENT

(1.) These revision cases are connected. Hence, they are disposed of by a common order.

(2.) Criminal Revision Case No. 267 of 1999 is filed against the order passed in Crl. M.P. No. 3567 of 1998 in C.C.No. 506 of 1997 on the file of XV Metropolitan Magistrate, Hyderabad.

(3.) Criminal Revision Case No. 268 of 1999 is filed against the order passed in Criminal M.P. No. 3829 of 1998 in C.C. No. 18 of 1998 on the file of the same Magistrate.