- (1.) SINCE both these revision petitions arise out of one and same impugned order dated 25.02.2013 passed by the Trial Court, therefore, the same were heard together and are being decided by this common order.
(2.) HEARD learned counsel for the accused-petitioners as well as learned Public Prosecutor appearing on behalf of the respondent-State and perused impugned order dated 25.02.2013. These criminal revision petitions under Section 397 read with Section 401 Cr.P.C. have been filed against the order dated 25.02.2013 passed by learned Special Judge, Prevention of Corruption Cases, No. 2, Jaipur Metropolitan(hereinafter referred to as 'the Trial Court') in Sessions Case No. 1/2013, whereby learned Trial Court has ordered to frame charges under Sections 13(1)(C)(D)(2) of the Prevention of Corruption Act, 1988 and under Sections 409/120B, 477A/120B and 420/120B IPC against the accused-petitioners, being public servants.
(3.) LEARNED counsel for the accused-petitioners vehemently submitted that the petitioners are not public servants and no prima facie case of commission of aforesaid offences is made out against the accused-petitioners.;