PREM SHANKER SHUKLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The accused - applicant has moved this application from jail with the prayer that four cases are pending trial against him. They are as follows:-

(2.) It has been contended on behalf of the accused-applicant that the trial of these cases has not proceeded despite the fact that the accused-applicant has been in judicial custody for the last about 2 years. It has been contended in the interest of justice and for expeditious disposal of these cases it would be appropriate if all these four cases are tried at one place. Reliance was placed on section 219, Cr. P.C., 1973.

(3.) The learned public prosecutor was heard. He has no objection if the cases, of Ajmer, Nasirabad & Bhilwara are tried at Ajmer and the case pending in the court at Alwar is kept at Alwar itself.