H.C.MISHRA, J. - (1.) HEARD learned counsel for the petitioners and learned counsel for the State.
(2.) THIS writ application has been filed with a prayer for quashing the order dated 9.7.2013 passed in Criminal Miscellaneous Case No.22 of 2013, by the learned Sessions Judge, Bokaro, whereby out of the four criminal cases instituted against the petitioners of similar nature, learned Sessions Judge, taking into consideration Section 219 of the Cr.P.C., has directed that two of them shall be tried jointly and rest two cases be tried separately.
(3.) THE petitioners are aggrieved by said order, submitting that the learned Sessions Judge has failed to invoke Section 220 of the Cr.P.C., wherein there is provision that all the cases of similar nature be tried together. From the perusal of the record, it appears that four separate criminal cases were instituted against the petitioners, on the basis of four separate complaint cases filed against them. These are, B.S.City P.S Case No. 193 of 2012, Harla P.S Case No.56 of 2012, B.S City P.S Case No.248 of 2012 and Sector IV P.S Case No.64 of 2012. All these criminal cases were instituted against the petitioners on the basis of the complaint cases, filed by the respective complainants, in which, there is allegation against the petitioners of receiving the illegal money from them on the pretext of providing employment. It appears that after investigation of the cases, the charge -sheets were submitted against the petitioners.;