AJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) Counsel for the petitioner submits that since complete format of FIR is of similar irregularities regarding arms license and the allegations form such an act of petitioners, which are in violation of law, therefore, it amounts to similar transactions and the Court may grant indulgence to the extent of consolidation of trial. Counsel for the petitioner submits that it shall be in the interest of justice and in given circumstance the consolidation shall save petitioners from multiplicity of litigation and extraordinary consumption of time during the litigation.

(3.) Learned counsel for the revisionist-petitioner further submits that all the connected cases belong to the District Ganganagar, and that the offences therein are also of a similar nature, and a direction to hear the cases together in the learned Court below would be in the interest of justice, as it would be to the convenience of the concerned authorities and the Court to hear the matters together.