DHARAM SINGH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order will govern disposal of both these petitions since it is submitted that both the petitions involve common issue and prayer in the identical fact situation.

(2.) Both these petitions have been filed by the petitioners with the following prayer:

(3.) At the outset it is observed that with regard to the same prayer, the petitioners filed S.B. Criminal Misc. Petition No.1438/2017 for quashing of the impugned FIR No.476/2014 before this Court with the similar prayer which is reproduced as under: