Rongon Mukhopadhyay, J. - (1.) Heard Mr. A.K. Kashyap, learned senior counsel for the petitioners in both the cases and Mr. G. S. Prasad, learned A.P.P. for the State.
(2.) Since the orders impugned, although separate, arise out of Sessions Trial No. 141/2016 and since the question of law and fact involved are same and similar, both the applications are being disposed of by this common order.
(3.) In Cri. Revision No. 908 of 2017, the petitioner is aggrieved by the order dated 01.06.2017 passed by the learned Sessions Judge, Hazaribag in S.T. No. 141/2016, arising out of Hazaribag (Sadar) P.S. Case No. 610 of 2015, corresponding to G.R. No. 2325 of 2015, by which the application preferred by the petitioner for discharge has been rejected.;