DALPAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Petition has been filed under Sec. 482 Cr.P.C. against the order dtd. 4/4/2019 In Cr. Revision No.51/2019 passed by Additional Sessions Judge No.l Alwar dismissing revision petition and affirming order dtd. 24/1/2019 in Cr. Case No.32/2019passed by Chief Judicial Magistrate Alwar vide which cognizance has been taken against the petitioner under Ss. 3 and 4 of the Rajasthan Public Gambling Ordinance, 1949. SB Cr. Misc. Petition No.2400/2013

(2.) This Petition has been filed under Sec. 482 Cr.P.C. against the order dtd. 3/6/2013 in Cr. Revision No.59/2012 passed by Sessions Judge, Alwar dismissing revision petition and affirming order dtd. 21/6/2011 in Cr. Case No.193/2011 passed by Chief Judicial Magistrate Alwar vide which cognizance has been taken against the petitioner under Ss. 3 and 4 of the Rajasthan Public Gambling Ordinance, 1949.

(3.) Since both these miscellaneous petitions challenge the orders of cognizance which have been affirmed by the Revisional Court, therefore, the same are being decided by a common order.