JUDGEMENT
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(1.) Both the above writ petitions are being finally disposed of by this order. A copy of this order shall be placed in the connected Writ petition No. 3242 of 1996.
(2.) Criminal Misc. Writ Petition No. 2333 of 1997 has been filed with a prayer that by a writ of certiorary, the order dated 12-12-95 passed by the Addl. Chief Judicial Magistrate, Varanasi and the order dated 4-7-97 passed by the VIth Addl. Sessions Judge, Varanasi be quashed.
(3.) Criminal Misc. Writ Petition No. 3242 of 1996 has been filed with a prayer that by a Writ of certiorari, the order dated 11-8-96 passed by the Chief Judicial Magistrate, Varanasi (Annexure 10) and the order dated 6-9-96 passed by the revisional Court (Annexure 11) be quashed.;
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