VISHNU KUMAR MEHTA Vs. RASHMI MEHTA

JUDGEMENT

(1.) HEARD .

(2.) THE applicants have filed present revision against the order dt. 28.9.2000 by which the Judicial Magistrate First Class, Jabalpur has directed that case instituted on police report and case instituted by private complaint filed by Rashmi Mehta be tried together. The contention of learned counsel for applicants is as under :

(3.) IN view of aforesaid undisputed position, Judicial Magistrate First Class has committed an error by directing that both the cases be tried together, as both the cases arise out of incident occurred on separate dates, in which the allegations were different and complaint case was in respect of three accused persons, while the FIR was lodged against Vishnu Kumar Mehta.