SANATAN SANSTHA Vs. STATE OF GOA

JUDGEMENT

(1.) These petitions filed under Section 482 of the Code (Code of Criminal Procedure, 1973) can be disposed of as revision petitions filed under Section 397 of the Code. All the three petitions arise from C. C. No. l21/04/A and since facts are common, and so also the law applicable thereto, they can be disposed of by this common Judgment.

(2.) The applicant is the complainant and the private respondents were the accused involved in the said case against whom process was issued by the learned C.J.M. by Order dated 9-9-2005 under Section 500 r/w 34 I.P.C. and which process has been quashed and set aside by the learned Additional Sessions Judge, in revision, filed by the said accused, by Order dated 12-4-2006.

(3.) The parties hereto shall be referred to in the names as they appear in the cause title of the said complaint.