Tapash Mookherjee, J. - (1.) C. R. R. 461/2014 is against the order dated 9th January, 2014 passed by the learned Metropolitan Magistrate, 13th Court, Calcutta in Case No. C/16155 of 2008 rejecting the petition dated 5th July, 2013 filed by the present Petitioners.
(2.) C. R. R. 118/ 2007 is against the order dated 20th December, 2006 passed by the learned Chief Judge, City Sessions Court, Calcutta in C. R. Revision Case No. 207/2006 affirming the order dated 1st November, 2006 passed by the learned Metropolitan Magistrate, 5th Court, Calcutta, in connection with Case No. C/2545/2000. Both the cases have been heard analogously.
(3.) Facts common in both the Revisional Cases, may be briefly summarised, as follows:-;