PAL PABLA Vs. GURNAM SINGH

JUDGEMENT

(1.) CRM-18866-2017

(2.) I have heard learned counsel for the petitioners and have gone through the record including the impugned order.

(3.) Learned counsel for the petitioners argued that both the complaint and FIR case relate to one transaction and as per Section 210 Cr.P.C., both these cases should be clubbed.