RATAN MORYA Vs. SUSHIL CHATURVEDI

JUDGEMENT

(1.) THIS order shall govern the disposal of above mentioned three petitions, as common issue is involved in these petitions.

(2.) THE applicants have challenged the order dated 9.5.2013 passed by the learned Judicial Magistrate First Class, Bhopal in various RT No.12187/2010, 12185/2010 and 11483/2010 whereby the application filed by the applicants under Section 91 of Cr.P.C. was dismissed. The applicants have also challenged the order dated 14.6.2013 passed by the 9th Additional Sessions Judge, Bhopal in Criminal Revision No.348/2013, 349/2013 and 350/2013 whereby the revisions filed by the applicants were also dismissed.

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