- (1.) Both these revisions have been filed against the impugned order dated 6.12.2003 in S.T. No.63 of 1999 (State Versus Satya Bhan and others) passed by Sri B.D. Mishra, Additional Sessions Judge, Fast Track Court-4, Muzaffarnagar, whereby the application dated 10.6.2003 under Section 227 of Code of Criminal Procedure (in short 'the Code') of the revisionist has been rejected.
(2.) In both the revisions order dated 6.12.2003 under Section 227 of the Code has been rejected by the learned Trial Court which is under challenge.
(3.) Learned counsel for both the parties are in agreement that these revisions may be decided on merits at the admission stage.;