R V KANNAN Vs. BOSE

JUDGEMENT

(1.) The petitioner / accused has preferred the present revision against the order passed by the learned Judicial Magistrate No.I, Mannargudi in Crl.M.P.No.4510 of 2007 in C.C.No.445 of 2006, dated 05.01.2008, dismissing the petition filed under Section 210 of Cr.P.C. praying for staying the proceedings and for a joint trial of the case in C.C.No.445 of 2006, pending on the file of the learned Magistrate.

(2.) The short facts of the case are as follows:-

(3.) On being questioned, the accused had pleaded not guilty and hence, the case was proceeded with. On the side of the complainant, two witnesses were examined and four documents were marked. While the case was pending trial, the accused had filed the petition in C.M.P.No.4510 of 2007 in C.C.No.445 of 2006, under Section 210 of Cr.P.C. to stay the trial of the case in C.C.No.445 of 2006, till the Inspector of Police, Mannargudi Police Station chooses to file a charge sheet in Cr.No.661 of 2007, which is registered against the respondent / complaint under the provisions of Exorbitant Interests Act.