Mohd. Yamin, J. - (1.) This order will dispose of the above two criminal misc. petitions which have been filed under section 482 Cr.P.C.
(2.) I have heard the learned counsel for the parties at length.
(3.) Criminal Misc. Petition No. 246/97 has been filed by Ashwani Kumar Bhardwaj to set aside the order of learned Sessions Judge, Chittorgarh passed on 28.1.1997 by which he cancelled the bail of the petitioner. In the alternative it has been prayed that the petitioner may be granted bail by this Court.;