NIRANJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, seeking the following reliefs:

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor, in detail. Though notice was issued to the victim, she did not appear. Perused the relevant materials available.

(3.) Precisely stating, the prayer in the petition is to try S.C. No.408/2023 pending before the Fast Track Special Court, Nedumangad and S.C. No.614/2023 on the files of the Additional Sessions Court, Thiruvananthapuram, by one Court one after another, on the submission that both cases arose at the instance of the same victim.