LAXMI NARAYAN GUPTA Vs. STATE

JUDGEMENT

(1.) PRESENT petition under Section 407 Cr.P.C. read with Section 482 Cr.P.C. has been preferred on behalf of the petitioners for transfer of FIR No.244/2011 under Section 354/323/341/34 IPC and FIR No. 259/2011 under Sections 323/325/34 IPC, registered with Police Station North Rohini to one Court for adjudication/disposal. The petition is contested by the respondents.

(2.) I have heard the learned counsel for the parties and have examined the record. It reveals that FIR No.244/2011 (State vs.Laxmi Narayan and Ors) under Section 354/323/341/34 IPC registered with Police Station North Rohini is pending adjudication in the court of Ms.Rachna Tiwari Lakhanpal, Ld.MM, Rohini Court and FIR No. 259/2011 (State vs. Radhey Shyam Sharma and Ors.) under Sections 323/325/34 IPC registered with Police Station North Rohini is pending adjudication before the court of Mr.Manish Gupta, Ld. ACMM, Rohini Court.

(3.) UNDISPUTEDLY , both the FIRs arise out of the incident dated 22.08.2011. These are cross -cases registered against each of the parties. Case vide FIR No.244/2011 is stated to be pending before the Mahila Court as Section 354 IPC has been added. The other charge -sheet is pending before the learned ACMM. Since both the FIRs pertain to the same incident dated 22.08.2011 and the same police station, they require to be disposed of by one Court to avoid conflicting judgments. No prejudice would be caused to any of the parties if both the cases are tried and disposed of by one court.