B.K.NAYAK,J. - (1.) Heard learned counsel for the petitioner and the learned State Counsel.
(2.) Order passed by the JMFC, Sambalpur in 1CC No.106 of 2016 rejecting the application of the petitioner for joint trial of 1CC No.24 of 2016 with 1CC No.102 of 2016 is the subject matter of challenge in this proceeding.
(3.) The petitioner is the accused in the aforesaid two complaint cases filed under Section 138, Negotiable Instruments Act. The complaint case bearing 1CC No.24 of 2016 relates to dishonor of one cheque issued by the petitioner to the complainant-Opposite Party and 1CC No.102 of 2016 relates to dishonor of two cheques of the petitioner issued in favour of the same complainant. The petitioner filed application before the Trial Magistrate for joint trial of both the complaint cases in view of the provision of Section 219, Cr.P.C., 1973 The Magistrate rejected the petition on the ground that both the cases cannot be clubbed together as the cause of actions for both are different.;