(1.) By way of this common judgment and order, I propose to dispose of the Criminal Petition No. 189/2016 and Criminal Petition No. 192/2016 preferred under Section 482 of the Code of Criminal Procedure.
(2.) It may be mentioned at the outset that both these cases were heard and reserved for verdict. However, certain discrepancy was noticed in the nomenclature of the case, sought to be quashed, hence the discrepancy was brought to the notice of learned Senior Counsel for the petitioners. The learned Senior Counsel for the petitioners, having realized the error, sought to file a correction/modification application and accordingly vide I.A (Crl) No. 603/2017 in Criminal Petition No. 189/2016 and I.A (Crl) No. 608/2017 in Criminal Petition No. 192/2016 amendments were sought to be introduced.
(3.) The amendments, sought to be introduced in Criminal Petition No. 189/2016 and Criminal Petition No. 192/2016, were heard on 24.08.2017 and after considering that the proposed amendments are only clarificatory in nature, prayers in both the Interlocutory Applications were allowed. The amendments in Criminal Petition No. 189/2016 and Criminal Petition No. 192/2016 shall now be read as part of original petitions.
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