LALJI MISHRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are aggrieved against the impugned order dtd. 12/3/2025 passed by the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow in Application u/s 482 No.2202 of 2025, whereby the prayer made by them for clubbing of trials in two cases bearing (i) CNR No.UPBH010004892011 (Session Trial No.188 of 2011 arising out of Case Crime No.506 of 2009) and (ii) CNR No.UPBH040134022019 (Case No.18 of 2018), was rejected. The reason for getting the aforesaid two trials clubbed is that both the FIRs arise out of the same incident. These are the cross versions of both the parties.

(3.) This Court while issuing notice in the present case, recorded the following contention of learned counsel for the appellants: