- (1.) Vide this order the above mentioned five petitions would be disposed of.
(2.) Crl.Revision No.1660 of 2006 under Section 401 of the Code of Criminal Procedure, 1973 (Cr.P.C. for short) has been filed for setting aside impugned order dated 1.3.2006, whereby, charge under Section 12 of the Prevention of Corruption Act, 1988 (for short the Act) has been framed against the petitioners in FIR No.168 dated 24.4.2004 under Sections 7, 12, 13 of the Act, registered at police station Division No.6, Ludhiana .
(3.) Crl.Misc. No.M- 31144 of 2010 has been filed under Section 482 Cr.P.C. seeking protection of the life and liberty of the petitioners .;