HARISH KATARIA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Criminal Revision No.2522/2018 has been filed by the applicant against the order dated 28.3.2018 passed in S.T. No.9600407/2017, by V Addl. Judge to the Court of I Addl. Sessions Judge, Bhopal, District Bhopal (MP), by which the applicant has been charged for offence punishable under Sections 420, 467 read with Section 120-B of Indian Penal Code (hereinafter referred to as the IPC for short).

(2.) Criminal Revision No.576/2019 has been filed by the present applicant against the order dated 21.1.2019 passed in S.T.No.407/2017 by V Addl. Judge to the Court of I Addl. District and Sessions Judge, Bhopal, District Bhopal (MP), whereby the applicant has been impleaded as an accused. Therefore, both the revisions are heard and are being disposed of by this common order.

(3.) The facts as mentioned in Criminal Revision No.2522/2018 are taken for consideration.