KAMAL GARG Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) BY the instant petition under Section 482 Cr. P.C., the accused petitioner seeks to try together three cases being Criminal Cases No. 663/2003, 664/2003 and 807/2003. All the three cases arise within a period of one year.

(2.) I have heard learned Counsels for the parties.

(3.) FROM the bare perusal of language of Section 219 Cr.P.C., it is clear that when a person is accused of more offences than one of the same kind committed within the space of twelve months from the first to the last of such offences whether in respect of the same person or not, he may be charged with, and tried at one trial for, any number of them not exceeding three. In the instant case, offence in all the three cases is alleged to have been committed within the space of 12 months from first to the last of such offences and therefore, in my view, the petition deserves to be allowed.