HARUN KHAN Vs. MAHESHCHAND

JUDGEMENT

(1.) This order shall, govern the disposal of all the aforesaid three Criminal Revisions based on similar facts involving common question of law.

(2.) The aforesaid Criminal Revision Nos. 184/96, 185/96 and 186/96 are directed against the order dated 30th Nov., 1995, passed by Additional Sessions Judge. Mandleshwar in Criminal Revision Nos. 145/95, 147/95 and 146/95 respectively, thereby reversing the order dated 26th April, 1995, passed by Judicial Magistrate, First Class, Maheshwar in Case No. 0/ 94, refusing to register the complaint against the applicants under section 203, Cr. P.C, by the non-applicant Maheshchandra.

(3.) Facts of the aforesaid criminal revisions stated in brief are as under: