RAKESH KUMAR JAIN Vs. STATE

JUDGEMENT

(1.) PRESENT petition under Section 482 of the Cr.P.C. has been filed by the petitioner seeking quashing of the impugned orders dated 3rd February, 2007 passed by Metropolitan Magistrate, Delhi and dated 19th March, 2007 passed by Additional Session Judge, Delhi dismissing the application of the petitioner under Section 219 read with Section 216 of Cr.P.C. and further praying that Metropolitan Magistrate be directed to consolidate the three Criminal Complaints.

(2.) THE petitioner herein, filed an application before the Magistrate seeking consolidation of trials in three Complaint cases. That application was dismissed by the Learned Magistrate.

(3.) THEREAFTER , petitioner filed Revision Petition and Additional Session Judge vide impugned order dated 19th March, 2007, dismissed that Petition.