Farooq Hassan, J. - (1.) These two revision petitions filed by the petitioner, Nemi Chand Gupta, arise out of two same dated 17.2.1991 order of the Sessions Judge, Kota in two F. I. Rs. No 209/90 and 202/90 Police Station Udyog Nagar, Kota whereby he cancelled bail granted on 4.1.1991 to the petitioner, exercising powers under Section 439(2), Cr. P.C. in cr. case Nos. 30/91 & 31/91. Factual Matrix:
(2.) Two F.l.Rs came to be lodged at the instance of the complainant-D.C.M. consolidated Ltd. against Nemi Chand Gupta (petitioner).
(3.) A complaint was filed by the complainant in the Court of Judicial Magistrate No 3, Kota which was sent for investigation under Section 156(3). Cr. P.C. and F. I. R No. 202/90 was registered on 8.12.1990 for misappropriation of Rs. 45 36,919/-, criminal breach of trust forgery, and cheating etc. Offences alleged are of Sections 418, 419, 467, , 471,477-A', 120-B, & 403, IPC. Petitioner, Nemi Chand Gupta, was arrested on 14.12.1990.;