ARUN RAJ A. Vs. STATE AND ORS.

JUDGEMENT

(1.) FOR the sake of convenience, the parties will be referred to by their name.

(2.) A detailed narration of the factual matrix of this case is necessary.

(3.) MS . P.T. Asha, learned Counsel appearing for the petitioner submitted that by virtue of Section 186(b) of the Code, a decision has to be taken by this Court as to which Court should try the offenders in this case for the incident that took place on 14.1.2012 during the train journey of the victims.