RAJA DAYANAND Vs. STATE

JUDGEMENT

(1.) By this petition under Section 482, Cr.P.C. petitioner has prayed for j quashingof orders dated 11.8.2004,20.8.2004 and 25.8.2004 passed by Additional Sessions Judge, staying the trial of the case FIR No. 272/2001 dated 4.8.2001 under Section 27 of the Arms Act, P.S. Bhajanpura, Delhi.

(2.) Learned Counsel for the petitioner submits that in another case FIR No. 277/2001 under Sections 302/34, IPC, P.S. Shahdara, Delhi challan against the petitioner has been filed. Some of the witnesses in these two cases are common; therefore, it is in the interest of justice that the proceedings pending trial before learned Metropolitan Magistrate be tried by the same Court and the case under the Arms Act be ordered to be committed by the Court of Additional Sessions Judge where the other case is pending. Learned Counsel for State does not contest the same.

(3.) In the facts and circumstances of this case, case FIR No. 272/2001 dated 4.8.2001 under Section 27 of the Arms Act, P.S. Bhajanpura, Delhi is directed to be transferred and committed to the Court where other matter (FIR No. 277/2001 under Sections 302/34, P.S, Shahdara, Delhi) is pending trial. The impugned orders are accordingly modified. Both the above noted cases are directed to be tried together in accordance with the law. With the above directions petition stands disposed of. Petition disposed of.