GURSHARAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This application has been moved for preponing of date in the main case, which is fixed for hearing on 10.12.2018.

(2.) The present petition has been filed under Section 482 Cr.P.C read with Section 210(2) Cr.P.C read with Section 407 Cr.P.C for transfer of complaint case No.COM/0000672/2014 (Case no.27 of 31.05.2016) titled as "Gursharan Singh vs Sarabjit Singh and others" under Sections 302/148/149/120-B IPC and Section 25/27/54/59 of the Arms Act pending in the Court of Judicial Magistate Ist Class, Tarn Taran to the Court of Special Judge, CBI, Mohali, where trial for the same offence is pending vide RC No.9(5) of 2015 dated 05.10.2015 under Sections 120-B, 498-A, 304-B IPC and Sections 3 and 4 of the Dowry Prohibition Act registered at Police Station SCB, CBI, Chandigarh.

(3.) A further prayer has also been made for issuance of a direction that both the case i.e complaint case as well as State case be clubbed and tried together to avoid conflicting judgments relating to same occurrence.