Pankaj Bhandari, J. - (1.) Since these revision petitions arise out of common order dated 12.12.2014, they are being decided together at the stage of admission.
(2.) The crux of the matter is that a complaint was filed against the present petitioners by non -petitioner No. 2, who happens to be father of Nakul Singh, who was picked up by the police for investigation of a blind murder case, popularly known as 'Girdhari Murder Case'. It was alleged in the FIR that the present petitioners, to extract confession from Nakul Singh, tortured him. Applications were filed by the petitioners under Sec. 197(2) Cr.P.C. praying for discharge of the petitioners. The learned Magistrate allowed the applications and discharged the petitioners, as he was of the view that the present petitioners are entitled to the protection provided under Sec. 197 Cr.P.C., as the act though in excess, but was done by them in discharge of their official duty.
(3.) On filing of the revision petition by the present non -petitioner No. 2 as well as the State, the learned Additional Session Judge, by the impugned order, held that the act of the present petitioners was not in discharge of their official duty, and therefore, the sanction, as provided under Sec. 197 Cr.P.C, was not required, aggrieved by which the present revision petitions have been filed.;