(1.) The applicants in these Criminal Revisions u/Ss.397 and 401, Cr. P.C. are facing trial before Special Judge (Forests) Shimla in different criminal cases. Facts giving rise to these criminal revisions are similar. Those in the case of applicant Tara Datt may alone be noticed : The case of the applicants, accused persons in Corruption Trial No. 26-S/7 of 1987 registered as criminal case No.14-S/7 of 1989 came up before the Special Judge, Shimla, on 31/12/1987. On that date the order passed by the learned Judge was :
(2.) In these revision petitions the order of the Special Judge directing the framing of charge against the accused-applicants has been assailed. It has also been prayed that the order be set-aside and the accused-applicants be discharged or in the alternative powers u/S. 482, Cr. P.C. be exercised by this Court.
(3.) Shri T. R. Chandel has appeared on behalf of the applicants. Shri K. C. Rana has appeared on behalf of the State of Himachal Pradesh.
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