- (1.) . Heard. These two petitions can be disposed by a common judgment as the facts in both the cases are similar and the point raised in both the petitions is same.
(2.) Rule. Rule made returnable forthwith.
(3.) The petitioner in Criminal Writ Petition No.1530 of 2016 is facing prosecution in C.R. No.123 of 2011 for the offences punishable under sections 452, 323, 504, 506 read with section 34 of the Indian Penal Code and prosecution in C.R. No. 180 of 2016 for the offences punishable under sections 353 & 332 of the Indian Penal Code. . The petitioner in Criminal Writ Petition No. 1531 of 2016 is facing prosecution in C.R. No.76 of 2015 for the offences punishable under sections 324, 452, 427, 504 and 506 of the Indian Penal Code and prosecution in C.R. No.41 of 2016 for the offences punishable under sections 324, 452, 427, 504, 506 of the Indian Penal Code. . The learned A.P.P. states that as per his instructions the petitioner in Criminal Writ Petition No.1531 of 2016 is facing prosecution for the offence punishable under section 354 of the Indian Penal Code also. ;