AI Structured Summary
Not yet generated for this judgment
Judgment
This Criminal Original petition has been filed by the accused in C.C.No.49 of 2017 on the file of the learned Judicial Magistrate No.II, Kulithalai
to transfer the said case to the file of the Additional Sessions Judge (PCR) Karur to try along with Spl.S.C.No.46 of 2017.
Heard the learned counsel appearing for the petitioners and the learned Government Advocate (Criminal side) appearing for the first
respondent.
The learned counsel for the petitioners submitted that both the cases are cases in counter. He further submitted that since one of the cases has
been pending before the Additional Sessions Judge, (PCR), Karur in Special S.C.No.46 of 2017, the other counter case also to be transferred to
the said court for proper appreciation of evidence in both the cases.
The learned Government Advocate (Criminal side) has conceded that both the cases are cases in counter and both the cases have to be tried by
the same court in order to avoid conflict of decisions.
Considering the aforesaid submissions, the case in C.C.No. 49 of 2017 on the file of the Judicial Magistrate No.II, Kulithalai is transferred to
the file of the Additional Sessions Judge (PCR), Karur to try along with Special S.C.No.46 of 2017.
With the above observation, this Criminal Original petition is disposed of. Consequently, connected miscellaneous petition is closed.