DHANI NAYAK Vs. SANAKARA NAYAK

JUDGEMENT

(1.) Heard.

(2.) Both the criminal revisions are heard analogously being against the common impugned order and they are disposed of in the following manner.

(3.) Petitioners in Criminal Revision No. 705 of 2001 filed application under S. 125, Cr. P.C., registered as Criminal Misc. Case No. 29 of 1990 in the Court of J.M.F.C., Nimapara and petitioner in Criminal Revision No. 517 of 2001 was the sole opposite party in that proceeding. For the sake of convenience in reference they are hereinafter described as the petitioners and the opposite party respectively.