MOHAN ANOTHER Vs. STATE

JUDGEMENT

(1.) This petition has been filed to direct the learned Principal Sessions Judge, Madurai, to make over the case in P.R.C. No. 11 of 2003 after committal by the learned Judicial Magistrate, Melur, to the learned Additional Sessions Judge. FTC No. 1, Madurai, to try along with S.C. No. 209 of 2008.

(2.) Heard both sides.

(3.) The learned Counsel for the petitioner and the learned Government Advocate (Criminal Side) for the first respondent, in unison, would submit that S.C. No. 209 of 2008 is pending before the learned Additional Sessions Judge, Fast Track Court No. 1, Madurai, wherein the petitioner herein is of the accused; however, the petitioner herein filed one another complaint which was registered by the police in Cr. No. 264 of 2001; subsequently, the police dropped it: thereupon the petitioner filed a private complaint before the learned Magistrate concerned who took it on file and enquired Into it and now, it is pending in P.R.C. No. 11 of 2003 wherein the de facto complainant in S.C. No. 209 of 2008 and some other persons are accused.