SHIV PAL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) As the controversy involved in the aforesaid two petitions are identical, I have heard both the matters analogously and propose to dispose of both the matters by this common order.

(2.) These petitions under section 482 of CrPC has been filed in order to invoke the extraordinary power of this Court to quash the adverse remarks passed against the petitioners by 4th Addl. Sessions Judge, Rewa in Criminal Revision No. 282/06 on 16.11.2006.

(3.) I have heard learned counsel for the parties and perused the record.