BISMI AZHAR Vs. SAJITH T S

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure (hereinafter referred as Cr.P.C. for convenience) and the prayer herein is to quash Annexure-A13 order dtd. 22/10/2022 in CMP No. 2711/2018 in CC No: 1293/2016 CMP No: 2712/2018 in CC No: 772/2014, CMP No: 2713/2018 in CC No: 17/2015, CMP No:2714/2018 in CC No: 1240/2015, CMP No: 2715/2018 in CC No: 1321/2015, CMP No: 2716/2018 in CC No 1322/2015, CMP No: 2717/2018 in CC No: 2778/2015, CMP No: 2718/2018 in CC No 3247/2015, and CMP No. 3861/2019 in CC No. 681/2018 of the Temporary Special Court of the Judicial Magistrate of First Class for the Trial of Cases u/s 138 of N.I Act, Thiruvananthapuram and allow Annexure-A11 Joint-trial Petition filed as CMP No. 3861/2019 in CC No. 681/2018.

(2.) Heard the learned counsel for the petitioner on admission.

(3.) The learned counsel for the petitioner would submit that, all the above cases arose out of the same transaction and therefore, joint trial is absolutely necessary to protect the interest of the petitioner, who is the accused in the above cases. It is also submitted that, earlier also, joint trial petition was filed in C.C.No.772/2014 seeking joint trial of all the above cases together. When the learned Magistrate dismissed the application, the matter was taken before this Court by filing O.P.(Crl) No.89/2018.