MANGAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) It would ap pear that cross F. I. Rs. were lodged by the applicant and the other side, namely, Keshav Singh. On the F. I. R. of the applicant Crime No. 118-A of 1980 of P. S. Barnahal Dis trict Mainpuri was registered white on the F. I. R. of Keshav Singh under Section 302, 307 I. P. C. case No. 118 of 1980 was re gistered in case crime No. 118-A of 1980 a final report was submitted while in case No. 118 of 1980 a charge sheet was sub mitted. On a protest petition moved in the case relating to crime case No. 118-A the Magistrate directed further investigation, the directing the police to furnish some more papers which matter was pending when the present applicant Mangal Singh who is an accused in Crime Case No. 118 of 1980 make a prayer that both the cases be heard together by the same Sessions Judge. That prayer was rejected by the Magistrate and a revision pre ferred by the applicant was also rejected. Feeling aggrieved from the aforesaid orders of the Magistrate and the Additional Ses sions Judge the present application under Section 482 Cr. P. C. has been preferred praying that the applicant's prayer that both the cases be heard together be allowed. I have gone through the judgment of the lower court as well as the judgment in revision. The approach of both the courts below is sound. The case relating to Crime No. 118 of 1980 could not be left 10 the fate of cross-case Crime No. 118-A of 1980, when that case is not even ripe. In the circumstances the courts below have not committed any illegality or irregularity which may call for any interference by this Court1 by exercising its inherent po wers. The petition is rejected. .