VIRENDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioners with the following relief:

(2.) Mr.H.S.Tolia, learned advocate for the petitioners states that there are three sessions cases i.e. Sessions Case Nos.50/2012, 18/2014 and 33/2014, which are consolidated and those criminal cases were arising out of the same FIR. However, in respect of the very same incident, another FIR was registerd which consolidated in Sessions Case NO.8/2014. Since the incident was same, but cross FIRs were registered, application was made by the petitoenrs to hear all the cross cases together. However, learned 4th Additional Sessions Judge, Gir Somnath at Veraval passed order dtd. 24/11/2016 below Exh.49 rejecting the application on the ground that this Court has in Special Criminal Application No.4512 of 2015