C GUHAMANI Vs. STATE

JUDGEMENT

(1.) These petitions are filed, questioning the order, dated 10.08.2015 passed by the learned Principal Sessions Judge, Erode in CMP Nos.920, 919, 924 and 923 of 2015 in S.C.Nos.25 and 26 of 2010 respectively, in and by which, the learned Judge has ordered transfer of the Sessions Cases in S.C.Nos.25 and 26 of 2010 from his file to the file of Assistant Sessions Judge, Perundurai on the jurisdictional point.

(2.) The petitioners in these Criminal Original Petitions are the defacto-complainants. The private respondents in these Criminal Original Petitions are the accused, facing trial along with other accused, for the alleged offences punishable under Sections 120-B r/w 147, 148, 447, 448, 451, 452, 365, 354, 379, 380, 386, 506(ii) and 3(i) of the Tamil Nadu Public Property (Prevention of Damage and Loss) Act, 1992 in S.C.Nos.25 and 26 of 2010 respectively on the file of Assistant Sessions Judge, Perundurai.

(3.) The brief facts, necessary for disposal of the present petitions, are stated as under: