V.G. Palshikar, J. - (1.) IN view of judgments in common cause (SC) 'Balkrishna Pillai and Ors. v. : 1955CriLJ1644 Mahendra v. State of Hyderabad, 19 Cri.L.J.1079(Raj.) Bishan Singh and Ors. v. State of Raj'.), proceedings are quashed.;