MAMMAN KHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted in both the SLPs.

(2.) These appeals have been preferred against the common judgment and order dtd. 12/12/2024 passed by the High Court of Punjab and Haryana at Chandigarh [Hereinafter referred to as "the High Court"], whereby the High Court dismissed the appellant's petitions bearing CRM-M-Nos. 61515 and 61516 of 2024, filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (corresponding to Sec. 482 of the Criminal Procedure Code, 1973 [For short, "Cr.P.C"]) seeking to quash the orders dtd. 2/9/2024 and 28/8/2024 passed by the Additional Sessions Judge, Nuh [For short, "the trial Court"]. By the said orders, the trial Court directed the prosecution to file a separate charge sheet against the appellant and ordered segregation of his trial from that of the co-accused in respect of:

(3.) The factual matrix of the present cases is as follows: