SHIVDANI PRASAD SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In both the cases, common question of facts and laws are involved and in view of that, both these petitions are being heard together with consent of the parties.

(2.) Heard Mr. Rahul Kumar, learned counsel for the petitioners in both the cases, Mr. Bhola Nath Ojha and Mr. Subodh Kumar Dubey, learned counsel for the State in respective cases and Mr. Santosh Kumar Tiwari, learned counsel for opposite party no.2-informant in both cases.

(3.) In Criminal Revision No.06 of 2024, the prayer is made for setting- aside the order dtd. 28/4/2023 passed by the learned Additional Chief Judicial Magistrate, Bokaro in G.R. Case No.136/2019 arising out of Bokaro Sector 12 P.S. Case No.83/2018 registered under Sec. 341/ 323/ 504/ 506/ 406/ 420/120-B of the Indian Penal Code, pending in that Court. In Criminal Revision No.362 of 2024, the prayer is made for setting-aside the order dtd. 22/1/2024 passed by the learned Additional Chief Judicial Magistrate, Bokaro in G.R. Case No.375/2019 arising out of Bokaro Sector 12 P.S. Case No.83/2018 registered under Sec. 341/323/504/506/406/420/120-B of the Indian Penal Code, pending in that Court.