AVNEESH Vs. STATE OF M P & ORS

JUDGEMENT

(1.) This order shall also dispose of Criminal Revision No.1010/2014 filed by Banwari & Ors.

(2.) This application under Section 482 of Cr.P.C. has been filed challenging the order dated 30.9.2011 passed by Additional Sessions Judge, Jaura, District Morena in Criminal Revision No.176/2011 affirming the order dated 28.6.2011 passed by JMFC, Jaura in Criminal Case No.1149/2010.

(3.) Criminal Revision No.1010/2014 has been filed against the order dated 5.12.2014 passed by First Additional Sessions Judge, Jaura, District Morena in S.T.No.183/2012.