NAVEEN BAIRWA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this common order, S.B. Criminal Revision Petition No.384/2014 preferred by Naveen Bairwa, as well as, S.B. Criminal Revision Petition No.794/2014 instituted by Ramavtar @ Ajay, shall be decided together, along with S.B. Criminal Miscellaneous 2nd Bail Application No.6843/2014 filed by Ramavtar @ Ajay.

(2.) Aforementioned revision petitions have been preferred under Section 397 read with Section 401 of Code of Criminal Procedure, 1973 against the order dated 22.02.2014 rendered by the Court of Additional District & Sessions Judge, Camp Court at Dudu, District Jaipur Rural, whereby charges were framed against the accused- petitioner for offences punishable under Sections 363, 366-A, 376, 368, 384 and 120-B I.P.C.

(3.) The above said two revision petitions have been assigned to this Court, because of specific orders passed by Hon'ble the Acting Chief Justice.