SURESH RAWANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since Criminal Revision No. 897 of 2005 and Criminal Revision No. 601 of 2005 arise out of the same judgment, both are being disposed of by this common order.

(2.) No one appears on behalf of the petitioners. However, Mr. Ranjan Kumar Singh, learned counsel appearing on behalf of the opposite party no. 2 in both the cases, is present.

(3.) As these matters are of the year 2005 and in absence of the learned counsel for the petitioners the same are being disposed of based on the materials available on records.