KANWALJIT SINGH AHLUWALIA,J. - (1.) By this common order, S.B. Criminal Miscellaneous Petition No. 1557 of 2016 preferred by Shakuntla Devi and another, as well as, S.B. Criminal Miscellaneous Revision Petition No. 1536 of 2015 instituted by Uday Chand and another, shall be decided together. S.B. Criminal Miscellaneous Petition No. 1557 of 2016
(2.) Instant petition has been preferred under section 482 of Code of Criminal Procedure 1973 to assail the order dated 26.11.2015 passed by Court of Additional Sessions Judge, No.1, Behror District Alwar, whereby application filed by the petitioners under Section 70 (2) Cr.RC. has been dismissed.
(3.) The leanred counsel appearing for the petitioners has submitted that since the petitioner No.2, namely Udaychand has already surrendered before Id, Court below, the present petition (S.B. Criminal Miscellaneous Petition No. 1557 of 2016) filed on his behalf may be dismissed.;