BACHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This batch of Criminal Miscellaneous Petitions under Sec. 482 of the Code of Criminal Procedure Code comes up before this court for consideration of identical and closely connected facts and contentious questions of law. Each petition in this batch involves allegations arising from similar transaction and raises common points, hence, with the consent of learned counsel for the parties, the petitions were accordingly taken up and heard together and are being decided by this common judgment.

(2.) Details of above petitions are being given in short in tabular form as under:

(3.) For the sake of convenience and to avoid repetition, with the consent of learned counsel for the parties, facts stated in S.B. Criminal Misc Petition no. 874/2015 are being taken into consideration for the purpose of adjudication of the common dispute involved in the batch of petitions.