ANIL SAHNI @ TITU Vs. STATE OF M.P.

JUDGEMENT

(1.) This order shall also govern the disposal of M.Cr.C. No.6893/16 as it arises out of the common order passed by the C.J.M. Satna dated 22.2.2016 taking cognizance against the applicants for offences punishable under Section 452, 294, 147, 307 and 302 of the IPC.

(2.) In addition to this in M.Cr.C. No.17190/2016, applicant Naresh Kaila is also assailing the validity of the order dated 2.9.2016 passed by 1st A.S.J. Satna in Criminal revision No.3400066/2016.

(3.) Facts in brief as alleged are as under:-