BHADAR RAM & ORS. Vs. STATE & ORS.

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 of Code of Criminal Procedure is directed against the order dated 17.08.2007 passed by Judicial Magistrate, First Class Rawatsar, District -Hanumangarh whereby the learned Magistrate rejected the application moved under Sec. 220 of Cr.P.C.

(2.) The case of the petitioner is that the complainant Mansaram lodged two FIR(s) bearing No.377/04 for the offence under Sec. 432, 143 of IPC & Sec. 3 of PDPP Act and another FIR No.378/04 for the offence under Sec. 447,143 of IPC at Police Station -Rawatsar against the petitioners. Thereafter, the police investigated the matter and filed charge sheet before the concerned court and now the petitioners are facing the trial in criminal Regular Case No. 179/2005 and 180/2005 respectively before the Judicial Magistrate, First Class Rawatsar, Distt -Hanumangarh.

(3.) The petitioner moved an application under Sec. 220 of Code of Criminal Procedure on the ground that two FIR(s) have been registered against the petitioners by the complainant -Mansaram are the result of the same occurrence. Therefore, both the cases be consolidated and hearing of both the cases be consolidated for the convenience of all the parties.