SUBHASH JHANWAR Vs. ARVIND NUWAL

JUDGEMENT

(1.) These instant Misc. Petitions under Ss. 482 Cr.PC. have been filed order dtd. 4/9/2019 passed by the learned Special Judicial Magistrate, NI Act Cases No.2, Bhilwara in Criminal Regular Case Nos.398/2012, 854/2012 and 1485/2012 whereby the prayer for recalling the complainant for cross examination has been rejected as well as against the order dtd. 8/2/2023 passed by the learned Sessions Judge, Bhilwara in Criminal Revision Nos.32/2023, 33/2023 and 34/2023 whereby the revision filed by the petitioner has been dismissed.

(2.) The said orders are under challenge before this Court by way of filing these Misc. Petitions. Since subject matter of all the three cases as well as the parties and the question of law involved in the matter is the same, therefore, by the consent of the parties, all the matters are being heard and decided together by this common order at the admission stage itself.

(3.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and Mr. Usman Ghani, learned counsel who puts in appearance for the respondent-complainant. Perused the material available on record.