YOGENDRA SAW Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Shri Tulsi, learned senior counsel appearing on behalf of the petitioners-accused has made a prayer for consolidation of the criminal cases pending against the petitioners. The number of criminal cases that are pending against the accused in the State of Jharkhand is about 18. Obviously in each case the prosecutor is the State of Jharkhand and the accused are common. It is also possible that some of the witnesses in the various trials are common.

(2.) Having regard to the circumstances of the case, we consider it appropriate to direct that all the criminal cases pending against the petitioners in the State of Jharkhand shall be consolidated and conducted in the Court designated by the District Judge, Ranchi. This will also facilitate witness protection.

(3.) The writ petition is disposed of accordingly. M.A. NO. 2702/2018 and M.A. NO. 2703/2018