P R BEHERE Vs. GANPATRAO SHRINIVASRAO CHAVAN

JUDGEMENT

(1.) Special leave granted. Arguments heard.

(2.) After hearing learned counsel for the parties, we do feel that the high court should have in the fitness of things, in view of the fact that the allegations in the complaints for alleged offences under S. 500 and 501, both read with S. 34 of the Indian Penal Code, 1860 filed at different places, are almost the same, directed the trial of the com- plaints by the same court. We accordingly set aside the order of the High court dismissing the application under S. 407 of the Code of criminal Procedure, 1973 and remit the same for a decision afresh. In allowing the application under S. 407 of the Code, the High court should direct the disposal of the complaints at one place after notice to the parties.

(3.) The appeal is disposed of accordingly.