JUNUL BHENGARAJ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) ALL the four cases were heard together, though reliefs sought for in these cases are different but in course of argument, grievances were raised which are common and on that grievance prayer was made which had never been prayed for in the petition except in one writ petition to the effect that the trial Court be directed to deliver the judgments in different cases in which petitioners are accused simultaneously and under these circumstances all the cases are being disposed of by the common order as facts of the cases are identical.

(2.) IN W. P (Cr.) No. 183 of 2007, the prayer has been made to direct the Special Judge, cbi (AHD cases) to amalgamate the case bearing R. C. No. 20a of 1996 with other cases bearing R. C. No. 68a of 1996, R. C. 49a of 1996 and R. C. 51a of 1996 whereas in Cr. M. P. No. 187 of 2008, the prayer has been made to amalgamate all the cases, in which the petitioners are accused, which are pending before different Special Judges, CBI (AHD cases) and those cases be tried by one special Judge.

(3.) SO far W. P. (Cr) No. 157 of 2008 is concerned, the prayer has been made to direct the Court not to pronounce the judgment of the cases which are ripe but wait for other trial to be ripe for pronouncing judgment and then pronounce the judgment simultaneously. Further prayer is to direct the Court to admit those convict on bail who have been convicted only for four years after serving of sentence for about six months.