DAKSH NIPUNCHANDRA MALKAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Ss. 226 / 227 of the Constitution of India and under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant has mainly prayed that the persons accused of the same offence committed in the course of same transaction may be tried together by the same learned trial Court.

(2.) Heard learned advocates.

(3.) Learned advocate for the applicant has submitted that all the accused of the same offence are required to be tried by the same learned trial Court in view of the provisions of Sec. 223 of the Code of Criminal Procedure, 1973, which is not done in the present case. He has submitted that this application may be allowed.