- (1.)The present common order governs the disposal of Cr.R. No. 469/2017, R.R. No. 544/2017, Cr.R. No. 607/2017, Cr.R. No. 612/2017 and Cr.R. No. 616/2017 which arise out of same offences and are more or less attended with similar circumstances, facts and law.
(2.)In all these criminal revisions, challenge is to the order of framing of charge against the petitioners who were functioning at that relevant point of time i.e. in the year 2001 in capacities as mentioned against their names in the table enumerated below alongwith offences for which they have been charged.
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(3.)Learned counsel for the rival parties are heard on the question of admission.