RAJESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These revision petitions arise out of a common order dated 29-8-86 passed by the learned Sessions Judge, Jodhpur and raise a common question of law, so they are being disposed of by this common order.

(2.) Two Sessions Cases committed to the Court of Session, Jodhpur were transferred by the learned Sessions Judge for trial to the Additional Sessions Judge No. 1, Jodhpur. The learned Judicial Magistrate, No. 2, Jodhpur committed the Criminal Case No. 4557 of 1986 under Sec. 307, IPC by his order dated 1-8-86. The Additional Sessions Judge, No. 1, Jodhpur rejected the bail application, so, the accused persons filed an application for bail under Sec. 439, Cr. P.C. to the Court of Session.

(3.) The learned Munsif and Judicial Magistrate, Jodhpur District, Jodhpur committed the Criminal Case No. 268/86 under Sec. 302, IPC by his order dated 25-7-86. The two accused-persons moved applications for bail before the learned Additional Sessions Judge, No. 1, Jodhpur to whom the case was transferred by the learned Sessions Judge, Jodhpur, which was rejected by the learned Additional Sessions Judge, so they moved applications for bail to the Court of Session under Sec. 439, Cr. P.C.