MEHER BANU BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) All the criminal revision petitions are taken up jointly for disposal as the petitions have arisen out of the same issue and fact.

(2.) Heard Mr. I. Rafique, learned counsel appearing for the revision petitioner. Also heard Mr. P.S. Lahkar, learned Addl. P.P., Assam and Mr. D. Das, learned counsel appearing for the private respondent Dhyan Foundation.

(3.) The cases under reference have altogether in the same backdrop and on similar circumstances different cases have been registered which can be discussed as below: