Telangana High Court
Methuku Ravinder vs The State Of Telangana on 3 June, 2019
Author: A.Rajasheker Reddy
Bench: A.Rajasheker Reddy
HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
WP.No.1210 of 2019
ORDER:
This writ petition is filed with the following prayer:
"...to issue an appropriate Writ, Order or Direction more particularly one in the nature of Writ of Mandamus, declaring the action of respondents herein in registering multiple FIRs (crimes) against the petitioner and prosecuting him in respect of allegations of crime against sun mutually aided thrift & credit cooperative society situated at Sangareddy town and district and its sister concern, Telangana state under Sec.5 (TPDFEA) 1999 as being illegal, arbitrary discriminatory violative of article 14, 21 constitution of India and consequently direct the respondents herein to club all the FIR's (crimes) which are alleged to have been registered or that may be registered in respect of same crime as that of crime No.521/2018 on the file of PS Shameerpet, CCS-EOW, Cyberabad for the offences under sec.420 IPC R/W.Sec.5 of APPDFE Act, 1999 and pass such other order or orders may deem fit and proper in the circumstances of the case."
Learned counsel for the petitioner submits that there cannot be registration of multiple FIRs for the same incident. But however says that since four crimes are registered under Cyberabad Commissionerate limits, that four crimes may be clubbed together.
Learned Government Pleader for Home on instructions submits that four cases are registered against the petitioner under Cyberabad Commissionerate limits can be clubbed and respondent-police have no objection for clubbing of the same.
Though learned counsel for the petitioner relied on the judgment of this Court in Jakir Hussain Kosangi v. State of 2 Andhra Pradesh1 in support of his claim. But however, in view of the consensus arrived at between the counsel on both sides, this writ petition is disposed of directing the respondents to club the crimes registered against the petitioner under Cyberabad Commissionerate limits.
As a sequel to the disposal of this writ petition, miscellaneous petitions, if any, pending shall stand closed.
_________________________ A.RAJASHEKER REDDY,J 03-06-2019 Nvl 1 2018(4) ALD180 3