UMESH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Bikash Kumar Sharma, learned counsel appearing on behalf of the petitioners; Mr. Shambhu Sharan Sharma, learned counsel for the opposite party no.4 and Dr. Kumar Uday Pratap Singh and Mr. Ram Chandra Sahni, learned APPs for the State.

(2.) Learned counsel for the parties submits that as the issue involved in both the quashing applications is similar, both the quashing applications may be disposed of by a common order.

(3.) Considering the request made on behalf of the parties and the nature of allegation, both the quashing applications are being disposed of by a common order. Re.: Cr. Misc. No. 17788 of 2016