LAXMIDHAR JENA AND ANR. Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned State Counsel.

(2.) The petitioners have challenged the order dated 15.04.2017 passed by the learned Assistant Sessions Judge, Nilgiri in S.T. Case No.1 of 2017/380 of 2016 rejecting the petitioners application for analogous trial of C.T. Case No.378 of 2016 pending before the S.D.J.M., Nilgiri with the aforesaid Sessions Case, though both the cases are counter to each other.

(3.) The petition has been rejected by the learned Assistant Sessions Judge on the ground that C.T. Case No.378 of 2016 is triable by a Magistrate, First Class and, therefore, it cannot be tried analogously with the Sessions Case.