Rongon Mukhopadhyay, J. - (1.) Heard Mr. P. P. N. Roy, learned senior counsel for the petitioners in Cr. Rev. No. 266 of 2016 and Cr. Rev. No. 329 of 2016; Mr. Mukesh Kumar, learned counsel for the petitioner appearing in Cr. Rev. No. 136 of 2016 and Mr. K.P. Deo, learned counsel for the C.B.I.
(2.) Since common question of law and fact is involved and since the impugned order dated 06.01.2016 is common in all the cases, these cases are being disposed of by this common order.
(3.) In these applications, the petitioners have challenged the order dated 06.01.2016 passed by learned Additional Sessions Judge-XI-cum- Special Judge, C.B.I., Dhanbad in R.C. 7A/11-D, whereby and whereunder, the discharge applications preferred by the petitioners, have been rejected.;