SASI ALIAS NATARAJAN Vs. STATE

JUDGEMENT

(1.) THIS petition is filed, seeking for a direction to withdraw the C.C.No.196/2004 pending on the file of Judicial Magistrate No.2, Karaikal, Pondicherry State and transfer the same to Judicial Magistrate Court, Kallakurichi, Villupuram District, Tamil Nadu State and try the same along with PRC No.18 of 2004 either jointly or simultaneously.

(2.) ON the complaint given by the parents of the victim on the allegation of kidnapping against the petitioner, a case in Cr.No.332 of 2003 for the offence punishable under Sec.363 IPC has been taken on file by the 1st respondent. ON conclusion of the investigation, final report has been filed and the learned Judicial Magistrate No,II, Karaikal, Pondicherry has taken cognizance of the case in C.C.No.196/2004. The victim, involved in the case, turned hostile and it is represented that the victim got married with the petitioner and got a child. Since the other witnesses were not examined, it is pending trial.

(3.) THE learned counsel for the petitioner submits that in both the cases though complaint has been given in different places, allegations and averments are the same. But at a later stage, the victim and the accused got married and they are living happily and in such circumstances, both the cases may be adjudicated together.