JUDGEMENT
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(1.) Leave granted.
(2.) Heard learned counsel on either side.
(3.) We are disposing of all these fifty four appeals by a common order
since the identical issues arise for consideration in all these appeals.
For the purpose of disposal of these appeals, we may refer to the facts in
Criminal Appeal arising out of SLP (Crl. ) No. 3149 of 2010, treating the
same as the leading case.
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