JOSSY VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) Can a case pending before a Judicial First Class Magistrate's Court be transferred to the Special Court(Vigilance) for trial along with a case pending before the Special Court(Vigilance)

(2.) Petitioners seek for a transfer of CC.649/2005 of the Judicial First Class Magistrate's Court, Pala, to the Special Court(Vigilance), Thrissur, for trial along with CC.6/2014 pending before the Special Court(Vigilance), Thrissur.

(3.) For the same transaction, two crimes were registered; one by the local police and one by the vigilance. Two final reports were filed, which culminated in CC.649/2005 of the Judicial First Class Magistrate's Court, Pala and CC.6/2014 of the Special Court(Vigilance), Thrissur. Matters in controversy are the same in both the cases.