DHARAM SINGH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) An FIR was lodged against the applicant for the offences punishable under Section 498A, 506, 323 IPC and Section ¾ of the Dowry Prohibition Act, registered with police station, Kelakhera, District Udham Singh Nagar. Thereafter, a criminal complaint case was filed by the victim / complainant against the applicant under the selfsame offences. Applicant was summoned to face the trial.

(2.) Thus, both the cases, one culminating into charge sheet, arising out of the FIR, and another criminal compliant case are between the same parties, arising out of the same incident. One is pending in the court of Judicial Magistrate, Kashispur and another is pending in the court of Addl. Civil Judge / Judicial Magistrate, Rudrapur.

(3.) It is the joint request of learned counsel for the parties that both the criminal cases between the same parties arising out of the same incident be tried together in terms of sub-section (2) of Section 210 Cr.P.C. SubSection (2) of Section 210 Cr.P.C. reads as under: