Shiv Kumar Sharma, J. - (1.) In both instant petitions identical question of law arises for consideration, therefore, they were heard analogously and are being disposed of by a common order.
(2.) The grievance of the petitioner in both the petitions is that under Sections 107 and 116, Cr.P.C. learned Executive Magistrate without making any enquiry and without recording the statements, issued notices under Section 111, Cr.P.C. against them.
(3.) I have reflected over the rival submissions and carefully scanned the impugned orders.;