VIJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred these criminal misc. petitions under Section 482 Cr.P.C. against the order dated 27.05.2017 passed by learned Additional Session Judge No. 1, Sri Ganganagar in Criminal Revision No. 124/2016 (CIS No. 182/2016) and 123/2016 (CIS No. 179/016) by which the revision filed by the petitioner was dismissed, revision filed against the order dated 30.09.2016 passed by learned Special Judicial Magistrate (N.I. Act Cases) No. 2, Sri Ganganagar in Case No. 958/2016 and 957/2016 by which the application filed by the petitioner under Section 219 Cr.P.C. was rejected and to set aside the same.

(2.) Learned counsel for the petitioner states that on bare reading of Section 219 Cr.P.C., the consolidation ought to have been permitted by the learned courts below.

(3.) Learned counsel for the respondent opposed the same.