VIKRAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has filed the present writ petition against various FIR's registered in various districts to consolidate with the charge-sheet filed by the SOG.

(2.) Counsel for the petitioner has shown chart of offences alleged against the petitioner, which is as follows : <FRM>JUDGEMENT_111_LAWS(RAJ)1_2023_1.html</FRM>

(3.) Counsel for the petitioner submits that all the offences alleged are similar and identical. He further submits that Sec. 219 Cr. P.C., provides for clubbing of trial of three cases of same kind committed within a year, to be charged and tried together.