AMAR NATH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The factual matrix of the present case is that the FIR No.158 of 2012, under Sections 420 and 467 of IPC was lodged on 24.07.2012 by one Karam Singh against Manoj Sharma and another. The investigation commenced on the said FIR, it would reveal that the complainant Karam Singh is allegedly involved in opening the bank account and also cheated some persons. The charge-sheet has already been filed against Karam Singh in continuation of the investigation against the revisionist Amar Narth, one Manoj Sharma and Karam Singh. Three charge-sheets were filed in the present FIR being 199A against Karam Singh, 199B against Amarnath and 199C against Manoj Sharma. Since the separate charge-sheets have been filed i.e. Criminal Case No.1316 of 2015, State vs. Karam Singh, Criminal Case No.763 of 2013, State vs. Manoj Sharma, and Criminal Case No.1662 of 2015, State vs. Amarnath, which are pending before the Additional Chief Judicial Magistrate, Khatima, District Udham Singh Nagar.

(3.) The revisionist has moved an application under Section 223(a) Cr.P.C. before the learned Magistrate stating therein that all the three cases which are pending against the accused persons, namely, Karam Singh, Amarnath & Manoj Sharma be tried together and all the files be consolidated by impugned order dated 07.12.2019. The application filed by the revisionist has been rejected.