MD JALALUDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this common order I propose to dispose of 3 Revision petitions at motion stage filed by the same petitioner as all these 3 petitions involved identical questions of law and facts.

(2.) Petitioner was arrested in three different police cases and subsequently he was enlarged on bail. All these three police cases are still under investigation.

(3.) I have heard Mr. R.D. Lall, learned counsel for the petitioner and also Mr. C.R. De, learned Public Prosecutor for the State of Assam.