Mahesh Chandra Sharma, J. - (1.) This Cr. Misc. application has been filed by the petitioner with the following prayer: "It is therefore, humbly prayed that the Hon'ble court may very graciously be pleased to accept this misc. modification application and both the trial arising out from FIR No. 492/2012 P.S. Nayapura, Kota and another FIR No. 45/2013 PS Dadawarl, Kota pending trial before Special Judge, SC/ST (Prevention of Atrocities) Cases, Kota, District Kota be segregated and matter arising from FIR No. 45/2013 be sent back to the court of Addl. Chief Judicial Magistrate, Kota. Or without prejudicing my earlier prayer In Sessions case No. 17/2013 titled State v. Rajendra Salnl, final arguments may be heard by the court concerned and Judgment be pronounced. Any other appropriate order or direction granting relief may kindly be Issued In favour of petitioners."
(2.) Thereafter, the notices were Issued and upon that Mr. Madhav Mitra, Advocate appears for respondents no. 2 and 3 and Mr. R.S. Shekhawat, PP appears for the State of Rajasthan.
(3.) Dr. Mahesh Sharma, learned counsel for the petitioner has contended that the prayer, which has been made through this application should be : accepted on the grounds mentioned by him In his application.;