Supreme Court - Daily Orders
Satinder Singh Bhasin vs The State Of Uttar Pradesh on 12 May, 2022
Bench: A.M. Khanwilkar, Abhay S. Oka
1
IN THE SUPREME COURT OF INDIA
ORIGINAL JURISDICTION
WRIT PETITION(S)(CRIMINAL) NO(S). 197/2021
SATINDER SINGH BHASIN PETITIONER(S)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. RESPONDENT(S)
WITH
W.P.(Crl.) No.292/2021
W.P.(Crl.) No. 452/2021
W.P.(Crl.) No. 518/2021
W.P.(Crl.) No. 59/2022
W.P.(Crl.) No. 91/2022
W.P.(Crl.) No.114/2022
W.P.(Crl.) No. 522/2021
O R D E R
By way of these writ petitions, the petitioners have sought overlapping reliefs concerning Bike Bot Scheme.
In Writ Petition (Crl.) No.197/2021, following reliefs have been claimed by the petitioner:
a) Consolidate and club all the FIRs in regard to Bike Bot Scheme, wherein the Petitioner has been arrayed and will be arrayed as accused and appoint Signature Not Verified a Special Investigation Team for conducting the Investigations in the abovementioned FIRs, and/or, Digitally signed by NEETU KHAJURIA Date: 2022.05.20 16:49:23 IST Reason:
b) Grant bail to the Petitioner and direct his release from custody with respect to all the F.I.R.s emanating out of the Bike Bot Scheme 2 registered within the jurisdiction of Uttar Pradesh, Delhi and at any other place without the knowledge of the Petitioner and/or,
c) Grant protection to the Petitioner in all the FIRs already lodged and in all the future FIRs with regard to Bike Bot Scheme, wherein the Petitioner will be arrayed as Accused, and/or,
d) In the alternative grant bail to the Petitioner on interim basis till such time that his bail applications pending before the High Court of Judicature at Allahabad are finally adjudicated upon and decided by the High Court upon resumption of normal bail hearings and/or
e) any other Order this Hon'ble Court deems fit in the present case.
In Writ Petition (Crl.) No.292/2021, the petitioner has sought following reliefs:
A. Direct the State of Uttar Pradesh (Respondent No.1) to furnish a detailed list of all FIRs emanating out of the Bike Bot Scheme wherein petitioner has been arrayed as an accused and will be arrayed as accused; and B. Consolidate and club all the FIRs in regard to Bike Bot Scheme, wherein the petitioner has been arrayed and will be arrayed as accused; and; C. Grant bail to the Petitioner and direct his release from custody with respect to FIR No.385/2019, dated 03.04.2019 (Annexure P-8) and FIR No.697/2019, dated 11.07.2019 (Annexure P-11) registered with P.S. Dadri, Gautam Budh Nagar, Noida, U.P., list of FIRs annexed as Annexure P- 20 and other FIRs emanating out of the Bike Bot Scheme registered or to be registered within the jurisdiction of Uttar Pradesh and at any other place; and;
D. Quash all proceedings qua the Petitioner in 3 FIR No.385/2019, dated 03.04.2019 (Annexure P-8) and FIR No.697/2019, dated 11.07.2019 (Annexure P-11) registered with P.S. Dadri, Gautam Budh Nagar, Noida, U.P., list of FIRs annexed as Annexure P-20 and other FIRs emanating from the Bike Bot Scheme already lodged in the state of Uttar Pradesh, except FIR No.866 of 2019, registered by PS Dadri, Gautam Budh Nagar and that all the FIRs so quashed be treated as section 162 Cr.P.C. statements and be merged with the lead investigation in FIR no.866 of 2019; and E. Grant protection of no coercive action to the Petitioner in all the FIRs already lodged and in all the future FIRs with regard to Bike Bot Scheme, wherein the Petitioner will be arrayed as Accused, and;
F. Pending the adjudication of this Petition, stay all coercive action/arrest against the Petitioner in all the FIRs already lodged and in all the future FIRs with regard to Bike Bot Scheme, wherein the Petitioner will be arrayed as Accused;
G. Pass any other Order this Hon'ble Court deems fit in the facts and circumstances in the present case.
In Writ Petition (Crl.) No. 452/2021, following reliefs have been claimed by the petitioner:
a) Consolidate and club all the FIRs in regard to Bike Bot Scheme, wherein the petitioner has been arrayed and will be arrayed as accused and appoint a Special Investigation Team for conducting the Investigations in the abovementioned FIRs, and/or,
b) Grant bail to the Petitioner and direct his release from custody with respect to all known FIRs (as per Annexure P-10) as well as the unknown FIRs emanating out of the 'Bike Bot Scheme' registered or yet to be registered within 4 the jurisdiction of Uttar Pradesh and FIR No.123 of 2019 registered at Delhi and at any other place with or without the knowledge of the Petitioner and such other FIRs arising out of the 'Bike Bot Scheme', that may be registered in the future and/or;
c) Grant protection to the Petitioner in all the FIRs already lodged and in all the future FIRs with regard to Bike Boat Scheme, wherein the Petitioner will be arrayed as Accused, and/or;
d) In the alternative grant Bail to the Petitioner in all the pending matters against the Petitioner on interim basis, till such time that his all-Bail Applications pending before the High Court of Judicature at Allahabad as well as before the Rohini District and Sessions Court are finally adjudicated upon and decided by the concerned Courts, and/or
e) Any other Order this Hon'ble Court deems fit in the present case.
In Writ Petition (Crl.) No.518/2021, the petitioner has sought following reliefs:
(A) grant bail to the petitioner in all the cases shown in para 5 above and also in cases pertaining/emanating out of "Bike Bot" Scheme floated by accused Sanjay Bhati, Director of M/s Gravit Innovations Private Limited (for short GIPL) and the same set of persons may be allowed to stand/furnish sureiyes in all the cases for the release of petitioner on bail in different cities as well;
(B) Grant protection to the Petitioner in all the unknown FIRs already lodged and other FIRs which may be registered with regard to the Bike Bot Scheme, wherein the petitioner may be arrayed as Accused, based upon the facts and circumstances, upon which the Hon'ble High Court of Allahabad had already granted bail to the Petitioner;5
(C) direct the respondents to release the petitioner on the terms and conditions specified in various bail orders passed by the High Court of Judicature at Allahabad as mentioned in Para 10 in respect of concerned cases and also for that matter even future cases be registered, which shall be done only after taking prior permission of this Hon'ble Court;
(D) consolidate all the aforesaid cases mentioned in para 5 above with 16 cases mentioned in para 9 wherein the petitioner has been granted bail by the Allahabad High Court, pertaining to "Bike Bot" Scheme floated by accused Sanjay Bhati, Direct of GIPL, to the Court(s) at Gautam Budh Nagar (UP); and may also (E) pass such other order(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case.
In Writ Petition (Crl.) No. 59/2022, following reliefs have been claimed by the petitioner:
(A) Grant bail to the petitioner in all the cases as shown in para 6 above and all FIRs whether known or unknown which emanate out of Bike Bot Project/Scheme, containing similar nature of allegations against the petitioner, for which petitioner has already been released by Hon'ble High Court of Allahabad in 2 similar FIRs; (B) Grant protection for no-coercive order/direction, from any future/further police or judicial remand in respect of any FIR emanating out of Bike Bot Project containing same allegations against the petitioner who has already been released by the Hon'ble High Court of Allahabad in 2 similar FIRs;
(C) To allow release of the petitioner in respect of all the FIRs, on the basis of same set of conditions as stipulated by the Hon'ble High 6 Court of Allahabad in its Bail Order dated 18.10.2021 which should hold good for all the cases for release of the petitioner in the entire Bile Bot matter;
(D) Consolidate all the aforesaid cases mentioned in para 6, pertaining to "Bike Bot" Scheme floated by accused Sanjay Bhati, Director of GIPL, to the Court(s) at Gautam Budh Nagar (UP), for the purpose of fair and expeditious trial; and may also (E) Direct the respondents herein, that upon granting bail, the petitioner be released on the same one(1) set of sureties with his personal bond which shall hold good for all the cases; and may also (F) Pass such other order(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case.
In Writ Petition (Crl.) No. 91/2022, the petitioner has sought following reliefs:
A. Grant regular bail to the Petitioner in all the known FIRs/Case Crimes arising out of the Bike Bot Scheme where in the Petitioner is arrested in accordance with his custody certificate dated 24.01.2022.
B. Grant regular bail to the petitioner in RC1202021A008 lodged by CBI-ACB, Ghaziabad on 21.10.2021.
C. Grant regular bail to the Petitioner in all the unknown FIRs/Case Crimes arising out of the Bike Bot Scheme where in the Petitioner has been arrayed as an accused;
D. Permit the Petitioner to furnish 2 common sureties in all the FIRs/Case Crimes arising out of the Bike Bot Scheme.
7E. Grant protection to the Petitioner in all the FIRs/Case Crimes arising out of the Bike Bot Scheme that are lodged or to be lodged where in the Petitioner will be arrayed as accused in the future;
F. Pass such other order/(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case and in the interest of justice.
In Writ Petition (Crl.) No. 114/2022, following reliefs have been sought by the petitioner:
(A) grant bail to the petitioner in all the cases as shown in para 23 above and also in cases which are not known to the petitioner and may come up or be filed afresh pertaining to "Bike Bot"
Scheme floated by accused Sanjay Bhati, Director of M/s Gravit Innovations Private Limited (for short GIPL) and the same set of persons may be allowed to stand/furnish sureties in a different cases for the release of petitioner on bail in different cities as well to the satisfaction of the Court of Sessions Judge, Gautam Budh Nagar (U.P.) in all the aforesaid cases mentioned in para 23 of Writ Petition; (B) consolidate all the aforesaid cases mentioned in para 23, pertaining to " Bike Bot" Scheme floated by accused Sanjay Bhati, Director of GIPL, to the Court(s) at Gautam Budh Nagar (U.P.); and may also (C) Direct the respondents herein, that upon granting bail, the petitioner be released on the same one(1) set of sureties with his personal bond which shall holed good for all the cases; and may also (D) To allow release of the Petitioner in respect of all the FIRs, on the basis of same set of conditions as stipulated by the Hon'ble High 8 Court of Allahabad in its Bail Order dated 28.05.2020 in Criminal Misc. Bail Application No. 8340 of 2020 which should hold good for all the cases for release of the petitioner in the entire Bike Bot matter;
(E) pass such other order(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case.
In Writ Petition (Crl.) No. 522/2021, the petitioner has claimed following reliefs:
a) Transfer the investigation to CBI or any other similar investigating agency in regard to Bike Bot Scheme, wherein the Petitioner has been arrayed and will be arrayed as accused abovementioned FIRs, and/or;
b) Grant bail to the petitioner and direct her release from custody with respect to all the FIRs emanating out of the Bike Bot Scheme registered within the jurisdiction of Uttar Pradesh, Delhi and at any other place/State with or without the knowledge of the Petitioner and /or;
c) Grant protection to the Petitioner in all the FIRs already lodged and in all the future FIRs with regard to Bike Bot Scheme, wherein the Petitioner will be arrayed as Accused, and/or;
d) Any other Order this Hon'ble Court deems fit in the present case.
Although, diverse reliefs have been claimed in these writ petitions, the learned counsel appearing for the parties have broadly agreed that they would confine the relief of clubbing of multiple FIRs in respect of Bike Bot Scheme with the principal FIR bearing No.206/2019 dated 9 12.02.2019 registered at Police Station Dadri, District Gautam Budh Nagar, Uttar Pradesh.
For the nature of order that we propose to pass, it is unnecessary to dilate on the allegations contained in different FIRs for the criminal action initiated against the petitioner(s) and other accused named in the concerned FIRs.
Suffice it to note that the principal FIR filed in first point of time was registered by the Police Station Dadri, District Gautam Budh Nagar, Uttar Pradesh being FIR No.206/2019 dated 12.02.2019.
As many as 118 FIRs1 have been filed across the State 1 Details of 118 FIRs are as under:
1. FIR No. 593/19 dated 18.6.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Ghaziabad.
2. FIR No. 595/19 dated 19.6.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Ghaziabad.
3. FIR No. 598/19 dated 19.6.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Ghaziabad.
4. FIR No. 607/19 dated 22.6.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Ghaziabad.
5. FIR No. 614/19 dated 24.6.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Ghaziabad.
6. FIR No. 630/19 dated 29.6.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Ghaziabad.
7. FIR No. 867/19 dated 09.8.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Ghaziabad.
8. FIR No. 873/19 dated 11.8.2019 registered u/s 420/467/468/471/409/201/120B 10 of Uttar Pradesh. However, one FIR is registered at Economic Offence Wing, New Delhi, being No.123/2019 registered on 06.07.2019. We hasten to add that Govt. of NCT of Delhi has no objection to club this FIR along with the principal FIR i.e., FIR No.206/2019 dated 12.02.2019, IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Ghaziabad.
9. FIR No. 874/19 dated 11.8.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Ghaziabad.
10. FIR No. 875/19 dated 11.8.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Ghaziabad.
11. FIR No. 883/19 dated 14.8.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Ghaziabad.
12. FIR No. 206/19 dated 12.2.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
13. FIR No. 340/19 dated 24.3.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
14. FIR No. 361/19 dated 30.3.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
15. FIR No. 362/19 dated 30.3.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
16. FIR No. 372/19 dated 31.3.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
17. FIR No. 386/19 dated 04.4.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
18. FIR No. 410/19 dated 16.4.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
19. FIR No. 440/19 dated 25.4.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
20. FIR No. 602/19 dated 21.6.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
21. FIR No. 353/19 dated 29.3.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.11
referred to above.
Accordingly, following the principle enunciated by this Court in Amish Devgan vs. Union of India & Ors.2, and in the peculiar facts of the present case, we, in exercise of power under Article 142 of the Constitution
22. FIR No. 354/19 dated 29.3.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
23. FIR No. 357/19 dated 29.3.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
24. FIR No. 363/19 dated 30.3.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
25. FIR No. 367/19 dated 30.3.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
26. FIR No. 368/19 dated 30.3.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
27. FIR No. 369/19 dated 31.3.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
28. FIR No. 370/19 dated 31.3.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
29. FIR No. 371/19 dated 31.3.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
30. FIR No. 378/19 dated 02.4.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
31. FIR No. 383/19 dated 03.4.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
32. FIR No. 385/19 dated 03.4.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
33. FIR No. 387/19 dated 04.4.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
34. FIR No. 389/19 dated 04.4.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
12of India, accede to the relief claimed in terms of the prayer clause pertaining to consolidation of all FIRs, including registered in New Delhi, with FIR No.206/2019 as the principal FIR and for being proceeded with in accordance with law. For, we are also of the opinion
35. FIR No. 411/19 dated 16.4.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPMANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
36. FIR No. 422/19 dated 19.4.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
37. FIR No. 432/19 dated 24.4.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
38. FIR No. 509/19 dated 19.5.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
39. FIR No. 586/19 dated 16.6.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
40. FIR No. 507/19 dated 19.5.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
41. FIR No. 508/19 dated 19.5.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
42. FIR No. 510/19 dated 19.5.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
43. FIR No. 511/19 dated 19.5.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
44. FIR No. 512/19 dated 20.5.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
45. FIR No. 513/19 dated 20.5.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
46. FIR No. 601/19 dated 21.6.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
47. FIR No. 603/19 dated 21.6.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
48. FIR No. 609/19 dated 22.6.2019 registered u/s 420/467/468/471/409/201/120B 13 that multiplicity of the proceedings will not be in the larger public interest as well.
It is brought to our notice that investigation in respect of some FIRs has been completed and even charge sheet(s) have been filed by the Special Investigation IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
49. FIR No. 505/19 dated 18.5.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
50. FIR No. 592/19 dated 18.6.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
51. FIR No. 608/19 dated 22.6.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
52. FIR No. 674/19 dated 05.7.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
53. FIR No. 809/19 dated 27.7.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
54. FIR No. 866/19 dated 09.8.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
55. FIR No. 697/19 dated 11.7.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
56. FIR No. 1224/19 dated 29.10.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
57. FIR No. 1262/19 dated 14.11.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
58. FIR No. 1266/19 dated 15.11.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
59. FIR No. 1276/19 dated 17.11.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
60. FIR No. 1335/19 dated 02.12.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
61. FIR No. 1336/19 dated 02.12.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
14Team (SIT), constituted by the State of Uttar Pradesh in respect of all these cases. In terms of this order, the chargesheet(s) filed in other cases shall stand merged with the charge sheet filed in the criminal case arising out of FIR No.206/2019 dated 12.02.2019.
62. FIR No. 1259/19 dated 12.11.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
63. FIR No. 1320/19 dated 29.11.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
64. FIR No. 1371/19 dated 14.12.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
65. FIR No. 33/20 dated 08.1.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
66. FIR No. 35/20 dated 09.1.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, Meerut.
67. FIR No. 70/20 dated 16.1.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
68. FIR No. 71/20 dated 16.1.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
69. FIR No. 388/20 dated 04.6.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
70. FIR No. 108/20 dated 12.11.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
71. FIR No. 1153/20 dated 13.7.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Sihani Gate, GZB District, Meerut.
72. FIR No. 786/20 dated 05.12.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
73. FIR No. 388/20 dated 04.6.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
74. FIR No. 549/20 dated 20.8.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
15Further, it will be open to the Investigating Officer in the case registered as FIR No.206/2019, to file a supplementary charge sheet which will be a composite chargesheet to deal with all the statements collated during the investigation in the other cases, including
75. FIR No. 811/20 dated 28.11.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
76. FIR No. 812/20 dated 28.11.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
77. FIR No. 815/20 dated 28.11.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
78. FIR No. 816/20 dated 29.11.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
79. FIR No. 817/20 dated 29.11.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
80. FIR No. 883/20 dated 14.12.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
81. FIR No. 884/20 dated 14.12.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
82. FIR No. 887/20 dated 14.12.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
83. FIR No. 888/20 dated 15.12.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
84. FIR No. 889/20 dated 15.12.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
85. FIR No. 119/20 dated 09.2.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Sector 20 Noida, GBN District, Meerut.
86. FIR No. 41/21 dated 19.1.2021 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
87. FIR No. 44/21 dated 20.1.2021 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
16the statement of complainant in the respective FIR as being statement under Section 161 of the Cr.P.C. The supplementary chargesheet to be filed on the basis of the entire record so collected during the investigation in the respective cases will be then made the basis to
88. FIR No. 91/21 dated 10.2.2021 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
89. FIR No. 128/21 dated 01.3.2021 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
90. FIR No. 797/20 dated 28.11.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Kotwali Nagar, Bijnor District, Meerut.
91. FIR No. 952/20 dated 24.5.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Sihanigate, GZB District, Meerut.
92. FIR No. 947/20 dated 23.5.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Sihanigate, GZB District, Meerut.
93. FIR No. 393/19 dated 25.6.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Bannadevi, Aligarh District, Meerut.
94. FIR No. 292/21 dated 25.8.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Bannadevi, Aligarh District, Meerut.
95. FIR No. 156/21 dated 23.3.2021 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
96. FIR No. 157/20 dated 12.2.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
97. FIR No. 160/21 dated 26.3.2021 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
98. FIR No. 173/21 dated 29.3.2021 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
99. FIR No. 174/21 dated 29.3.2021 registered u/s 420/467/468/471/409/201/120B 17 proceed for trial against the petitioner(s) and named accused therein.
Furthermore, the trial shall proceed as per law from the stage of filing of the supplementary charge sheet. In case the Courts have already taken cognizance on the IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
100. FIR No. 175/21 dated 29.3.2021 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
101. FIR No. 176/21 dated 29.3.2021 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
102. FIR No. 246/21 dated 27.4.2021 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
103. FIR No. 575/19 dated 15.7.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Sardhana , Meerut.
104. FIR No. 492/21 dated 21.10.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Civil Line , Meerut.
105. FIR No. 739/19 dated 31.7.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Modi Nagar, GZB District Meerut.
106. FIR No. 884/20 dated 22.12.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Modi Nagar, GZB District Meerut.
107. FIR No. 570/19 dated 04.7.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Kotwali Nagar, BHR District Meerut.
108. FIR No. 283/20 dated 31.12.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Kotwali Nagar, BHR District Meerut.
109. FIR No. 1638/20 dated 31.12.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Kotwali Nagar, BHR District Meerut.
110. FIR No. 1496/20 dated 20.11.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Kotwali Nagar, BHR District Meerut.
18basis of chargesheet(s) filed in respective cases, those cases in terms of this order shall stand transferred and merged with the trial of the case arising from FIR No.206/2019.
During the course of hearing, it was brought to our notice that the petitioner(s) have filed some applications under Section 340 of Cr.P.C. to initiate action against the Investigating Agency. In the back drop of the indulgence shown to the petitioner(s) in terms of
111. FIR No. 115/21 dated 29.1.2021 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Kotwali Nagar, BHR District Meerut.
112. FIR No. 450/21 dated 12.4.2021 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Kotwali Nagar, BHR District Meerut.
113. FIR No. 913/20 dated 29.10.2020 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Baraut, BPT District Meerut.
114. FIR No. 72/21 dated 09.3.2021 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Shahpur, ZUF District Meerut.
115. FIR No. 233/19 dated 06.7.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Bareilly Cantt, Bareilly District Meerut.
116. FIR No. 157/21 dated 24.3.2021 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Dadri, GBN District, Meerut.
117. FIR No. 98/19 dated 26.6.2019 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Commissioneret, Lucknow District, Meerut.
118. FIR No. 147/21 dated 01.3.2021 registered u/s 420/467/468/471/409/201/120B IPC/76A-2013 COMPANY ACT & 58B(4A) RBI ACT at Sector- 24 Noida, GBN District, Meerut.
2 (2021) 1 SCC 1 19 this order, learned counsel for the petitioner(s), on instructions, submits that the stated applications filed before the Court of Chief Judicial Magistrate, Dadri, District Gautam Budh Nagar shall not be pursued and pressed. Therefore, the said application(s)3 are withdrawn to this Court and stand disposed of accordingly.
The passport and the amount deposited by the concerned petitioner(s) in the writ petition(s) in this 3 Details of applications are as under:
1. 201775/2022 @ FIR No. 513/2019
2. 201768/2022 @ FIR No. 593/2019
3. 201769/2022 @ FIR No. 607/2019
4. 201022/2022 @ FIR No. 33/2020
5. 201776/2022 @ FIR No. 353/2019
6. 201777/2022 @ FIR No. 873/2019
7. 201703/2022 @ FIR No. 512/2019
8. 201773/2022 @ FIR No. 368/2019
9. 201770/2022 @ FIR No. 35/2022
10. 201771/2022 @ FIR No. 586/2019
11. 201772/2022 @ FIR No. 595/2019
12. 200982/2022 @ FIR No. 387/2019
13. 201710/2022 @ FIR No. 809/2019
14. 201755/2022 @ FIR No. 609/2019
15. 201726/2022 @ FIR No. 592/2019
16. 201721/2022 @ FIR No. 386/2019
17. 201713/2022 @ FIR No. 369/2019
18. 201751/2022 @ FIR No. 440/2019
19. 201731/2022 @ FIR No. 866/2019
20. 201736/2022 @ FIR No. 432/2019
21. 201742/2022 @ FIR No. 598/2019
22. 201716/2022 @ FIR No. 361/2019
23. 201774/2022 @ FIR No. 697/2019
24. 201745/2022 @ FIR No. 411/2019
25. 201724/2022 @ FIR No. 389/2019
26. 201729/2022 @ FIR No. 383/2019
27. 201706/2022 @ FIR No. 362/2019
28. 201748/2022 @ FIR No. 1266/2019
29. 201718/2022 @ FIR No. 510/2019
30. 1118/2022 @ FIR No. 385/2019 20 Court or any other court as condition for grant of bail, along with accrued interest, if any, shall stand transferred to the Court of Chief Judicial Magistrate, Gautam Budh Nagar, Greater Noida, Uttar Pradesh and then abide by its order.
As regards relief of quashing of FIR/other prayers, the same stand disposed of with liberty to the petitioner(s) and other accused named in the composite FIR/supplementary chargesheet, concerning principal FIR No.206/2019, to pursue such other remedy, as may be permissible in law. All questions in that behalf are left open.
The writ petitions are partly allowed in terms of prayer clause concerning consolidation of all FIRs only.
Pending application(s), if any, shall stand disposed of.
…………………………………………………..J (A.M. KHANWILKAR) …………………………………………………..J (ABHAY S. OKA) …………………………………………………..J (J.B. PARDIWALA) NEW DELHI;
MAY 12, 2022.
21ITEM NO.2+3 COURT NO.3 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION(S)(CRIMINAL) NO(S). 197/2021 SATINDER SINGH BHASIN PETITIONER(S) VERSUS THE STATE OF UTTAR PRADESH & ANR. RESPONDENT(S) (IA No. 98949/2021 - APPLICATION FOR PERMISSION IA No. 71256/2021 - APPLICATION FOR PERMISSION IA No. 26523/2022 - APPROPRIATE ORDERS/DIRECTIONS IA No. 15402/2022 - APPROPRIATE ORDERS/DIRECTIONS IA No. 69413/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 76036/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 62367/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 74475/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 60188/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 63893/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 74459/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 71711/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 62429/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 62368/2021 - EXEMPTION FROM FILING O.T. IA No. 69412/2021 - EXEMPTION FROM FILING O.T. IA No. 63894/2021 - EXEMPTION FROM FILING O.T. IA No. 74461/2021 - EXEMPTION FROM FILING O.T. IA No. 60187/2021 - EXEMPTION FROM FILING O.T. IA No. 62430/2021 - EXEMPTION FROM FILING O.T. IA No. 76035/2021 - INTERVENTION/IMPLEADMENT IA No. 62427/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 69411/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 62365/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 59940/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 63892/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 45016/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) WITH W.P.(Crl.) No. 242/2019 (X) (Ref:- FOR INTERIM BAIL ON IA 133013/2019 IA No. 13025/2022 - APPLICATION FOR PERMISSION IA No. 70392/2022 - APPLICATION FOR PERMISSION 22 IA No. 14082/2020 - APPLICATION FOR PERMISSION IA No. 5554/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No. 36195/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No. 30065/2021 - APPROPRIATE ORDERS/DIRECTIONS IA No. 133636/2021 - APPROPRIATE ORDERS/DIRECTIONS IA No. 91855/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No. 62405/2022 - APPROPRIATE ORDERS/DIRECTIONS IA No. 116365/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No. 60660/2022 - APPROPRIATE ORDERS/DIRECTIONS IA No. 14088/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No. 100478/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No. 20837/2022 - APPROPRIATE ORDERS/DIRECTIONS IA No. 124952/2021 - CLARIFICATION/DIRECTION IA No. 108299/2021 - CLARIFICATION/DIRECTION IA No. 99514/2021 - CLARIFICATION/DIRECTION IA No. 99401/2021 - CLARIFICATION/DIRECTION IA No. 50798/2021 - CLARIFICATION/DIRECTION IA No. 50797/2021 - CLARIFICATION/DIRECTION IA No. 152922/2019 - CLARIFICATION/DIRECTION IA No. 50793/2021 - CLARIFICATION/DIRECTION IA No. 125014/2021 - CLARIFICATION/DIRECTION IA No. 126155/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 125858/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 125856/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 125850/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 125078/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 133330/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 79149/2020 - EXEMPTION FROM FILING AFFIDAVIT IA No. 133113/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 125016/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 133035/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 63241/2020 - EXEMPTION FROM FILING AFFIDAVIT IA No. 13033/2022 - EXEMPTION FROM FILING O.T. IA No. 139596/2019 - EXEMPTION FROM FILING O.T. IA No. 160148/2019 - EXEMPTION FROM FILING O.T. IA No. 160131/2019 - EXEMPTION FROM FILING O.T. IA No. 160063/2019 - EXEMPTION FROM FILING O.T. IA No. 133613/2021 - EXEMPTION FROM FILING O.T. IA No. 133019/2019 - EXEMPTION FROM FILING O.T. IA No. 159897/2019 - EXEMPTION FROM FILING O.T. IA No. 160754/2019 - EXEMPTION FROM FILING O.T. IA No. 160750/2019 - EXEMPTION FROM FILING O.T. IA No. 160735/2019 - EXEMPTION FROM FILING O.T. IA No. 163627/2019 - EXEMPTION FROM FILING O.T. IA No. 144891/2019 - EXEMPTION FROM FILING O.T. IA No. 160705/2019 - EXEMPTION FROM FILING O.T. IA No. 93431/2020 - EXEMPTION FROM FILING O.T. IA No. 13338/2022 - EXEMPTION FROM FILING O.T. IA No. 160564/2019 - EXEMPTION FROM FILING O.T. IA No. 133013/2019 - INTERIM BAIL IA No. 41112/2020 - INTERVENTION APPLICATION IA No. 50535/2021 - INTERVENTION APPLICATION 23 IA No. 41107/2020 - INTERVENTION APPLICATION IA No. 50525/2021 - INTERVENTION APPLICATION IA No. 139593/2019 - INTERVENTION APPLICATION IA No. 36046/2020 - INTERVENTION APPLICATION IA No. 84967/2020 - INTERVENTION APPLICATION IA No. 125076/2021 - INTERVENTION APPLICATION IA No. 50642/2021 - INTERVENTION APPLICATION IA No. 132535/2021 - INTERVENTION APPLICATION IA No. 12436/2020 - INTERVENTION/IMPLEADMENT IA No. 163041/2019 - INTERVENTION/IMPLEADMENT IA No. 163108/2019 - INTERVENTION/IMPLEADMENT IA No. 92596/2020 - INTERVENTION/IMPLEADMENT IA No. 163036/2019 - INTERVENTION/IMPLEADMENT IA No. 163102/2019 - INTERVENTION/IMPLEADMENT IA No. 163023/2019 - INTERVENTION/IMPLEADMENT IA No. 163100/2019 - INTERVENTION/IMPLEADMENT IA No. 163098/2019 - INTERVENTION/IMPLEADMENT IA No. 34631/2020 - INTERVENTION/IMPLEADMENT IA No. 163094/2019 - INTERVENTION/IMPLEADMENT IA No. 116358/2020 - INTERVENTION/IMPLEADMENT IA No. 163086/2019 - INTERVENTION/IMPLEADMENT IA No. 65299/2020 - INTERVENTION/IMPLEADMENT IA No. 163073/2019 - INTERVENTION/IMPLEADMENT IA No. 163116/2019 - INTERVENTION/IMPLEADMENT IA No. 163047/2019 - INTERVENTION/IMPLEADMENT IA No. 163111/2019 - INTERVENTION/IMPLEADMENT IA No. 5940/2020 - MODIFICATION IA No. 4634/2020 - MODIFICATION OF COURT ORDER IA No. 188240/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON IA No. 154693/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON IA No. 93430/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 92511/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 134450/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 4509/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 34117/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 60036/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 144889/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 133016/2019 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES) Diary No(s). 2103/2021 (X) (IA No. 11432/2021 - EXEMPTION FROM FILING AFFIDAVIT) W.P.(Crl) No. 292/2021 IA No. 37351/2022 - APPROPRIATE ORDERS/DIRECTIONS IA No. 16235/2022 - APPROPRIATE ORDERS/DIRECTIONS 24 IA No. 79674/2021 - EX-PARTE STAY IA No. 99391/2021 - EXEMPTION FROM FILING O.T. IA No. 82920/2021 - EXEMPTION FROM FILING O.T. IA No. 79676/2021 - EXEMPTION FROM FILING O.T. IA No. 82918/2021 - INTERIM BAIL IA No. 80500/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) W.P.(Crl.) No. 452/2021 (X) (IA No. 70233/2022 - CLARIFICATION/DIRECTION IA No. 9414/2022 - EXEMPTION FROM FILING O.T. IA No. 4747/2022 - EXEMPTION FROM FILING O.T. IA No. 70236/2022 - EXEMPTION FROM FILING O.T. IA No. 140296/2021 - EXEMPTION FROM FILING O.T. IA No. 13151/2022 - EXEMPTION FROM FILING O.T. IA No. 9896/2022 - EXEMPTION FROM FILING O.T. IA No. 9895/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 153335/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 140298/2021 - PERMISSION TO FILE LENGTHY LIST OF DATES) W.P.(Crl.) No. 518/2021 (X) (IA No. 32154/2022 - APPLICATION FOR PERMISSION IA No. 32145/2022 - EXEMPTION FROM FILING O.T. IA No. 159721/2021 - EXEMPTION FROM FILING O.T. IA No. 159712/2021 - EXEMPTION FROM FILING O.T. IA No. 32150/2022 - GRANT OF BAIL IA No. 32144/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) SLP(Crl) No. 1816-1820/2022 (II) (IA No. 28504/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 28506/2022 - EXEMPTION FROM FILING O.T. IA No. 39986/2022 - MODIFICATION OF COURT ORDER) W.P.(Crl.) No. 59/2022 (X) (IA No. 26901/2022 - EXEMPTION FROM FILING O.T. IA No. 21563/2022 - EXEMPTION FROM FILING O.T. IA No. 21562/2022 - GRANT OF BAIL IA No. 26899/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) W.P.(Crl.) No. 91/2022 (X) (IA No. 34356/2022 - EXEMPTION FROM FILING O.T.) W.P.(Crl.) No. 114/2022 (X) (IA No. 39765/2022 - EXEMPTION FROM FILING O.T. IA No. 39769/2022 - INTERIM BAIL) 25 W.P.(Crl.) No. 522/2021 (X) (IA No. 161973/2021 - EXEMPTION FROM FILING O.T.) Date : 12-05-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE J.B. PARDIWALA For the Parties:
Mr. Tushar Mehta, SG Ms. Aishwarya Bhati, ASG Mr. Kanu Agrawal, Adv Ms. Indira Bhakar, Adv Mr. Mrinal Elkar Mazumdar, Adv Mr. O.P. Shukla Adv.
Mr. Nitin Chowdary Pavuluri, Adv. Ms. Ruchi Kohli, Adv.
Ms. B.L.N. Shivani, Adv. Ms. Shreya Jain, Adv.
Ms. Shivika Mehra, Adv. Mr. Manvendra Singh, Adv. Mr. Aman Sharma, Adv.
Ms. Aakanksha Kaul, Adv Ms. Swarupama Chaturvedi, Adv Mr. B K Satija Adv Mr. Harish Pandey Adv Mr. Raghav Sharma, Adv Mr. Ritiwiz Rishabh Adv. Mr. Gurmeet Singh Makker, AOR Mr. Arvind Kumar Sharma, AOR Mr. Raj Bahadur, AOR Mr. S.K.Singhania, Adv Mr. Vatsal Joshi, Adv Mr. Bhuvan Kapoor Adv.
Mr. S.V. Raju, ASG Mr. Vinod Diwakar, AAG Mr. Garvesh Kabra, AOR Mr. Sathwik Mishra, Adv. Mr. B.B. Dubey, Adv.
Mr K.M.Natraj, ASG Ms. Ranjana Narayan, Adv Mr Rajan Kr.Chourasia, Adv Mr.Shailesh Madiyal, Adv Mr.Sughosh Subramanyam, Adv Mr. Mohammed Akhil Nazeer, Adv Mr. Arvind Kumar Sharma, AOR 26 Mr. Vikas Singh, Sr. Adv. Mr. Vishal Gosain, Adv Ms. Rudrani Tyagi, Adv Mr. Sunil Fernandes, AOR Mr. Praney Sharma, Adv Ms. Nupur Kumar, Adv Mr. Vikas Singh, Sr. Adv. Mr. Vishal Gosain, Adv Mr. Viresh B. Saharya, AOR Ms. Rudrani Tyagi, Adv Mr. Akshat Agarwal, Adv.
Mr. R. Basant, Sr. Adv.
Mr. Saurabh Soni, Adv.
Mr. Akshay Girish Ringe, AOR Mr. Ravi Prakash Mehrotra, Sr.Adv. Mr. Apoorv Srivatava, Adv. Mr. Jogy Scaria, AOR Mr. Vinod Diwakar, AAG Mr. J. K. Das, Sr. Adv.
Mr. Garvesh Kabra, AOR Mr. B. N. Dubey, Adv.
Mr. Vishal Kumar Singh, Adv. Mr. Srinivas Vishven, Adv. Mr. Dhawal Uninan, Adv.
Mr. Dhawal Uniyal, Adv.
Mr. Garvesh Kabra, AOR Mr. Manoj K. Mishra, AOR Mr. Umesh Dubey, Adv.
Mr. Alok Pandey, Adv.
Mr. Prateek Som, Adv.
Mr. Sudhir S. Rawat, Adv. Mr. Vishrov Mukerjee, Adv.
Mr. Umesh Dubey, Adv.
Mr. Alok Pandey, Adv.
Mr. Prateek Som, Adv.
Mr. Sudhir S. Rawat, Adv. Mr. Vishrov Mukerjee, Ad Mr. Chirag M. Shroff, AOR Mr. Amandeep Mehta, Adv.
Mr. Gopal Prasad, AOR Ms. Shalya Agarwal, Adv Mr. Udit Bansal, Adv Mr. Divyank Tyagi, Adv 27 Ms. Divya Sharma, Adv.
Mr. Suryajyoti Singh,Adv. Mr. Gopal Jha, AOR Mr. Parijat Kishore, AOR Ms. Prerna Singh, Adv.
Mr. Guntur Pramod Kumar, AOR Mr. Anuj Kumar Sharma, Adv.
Mr. Prem Prakash, AOR Mr. Sumeer Sodhi, AOR Mr. Ravinder Kumar Yadav, AOR Mr. Sanjay Kumar Dubey, AOR Mr. Sarthak Arora, Adv. Ms. Nidhi, AOR Mr. Shree Pal Singh, AOR Mr. Gaurav Sharma, AOR Mr. Avinash Sharma, AOR Mr. Rajeev Singh, AOR Mr. Manoj K. Mishra, AOR M/S. V. Maheshwari & Co., AOR Mr. Sanjay Kumar Tyagi, AOR Mr. Hitesh Kumar Sharma, Adv. Mr. s.K. Rajora, Adv.
Mr. Akhileshwar Jha, Adv. Mr. E. Vinay Kumar, Adv. Ms. Suriti S. Sinde, Adv. Ms. Deepti Rane, Adv.
Ms. Manju Jetley, AOR Mrs. Swarupama Chaturvedi, AOR Mr. Varun K. Chopra, Adv. M/S. Vkc Law Offices, AOR Dr. Monika Gusain, AOR Mr. S. K. Verma, AOR Mr. Vishal Prasad, AOR Mr. Shree Prakash Sinha, Adv. Mr. Rakesh Mishra, Adv. Ms. Mohua Sinha, Adv.28
Mr. Nawalendra Kumar, Adv. Mr. Shekhar Kumar, AOR Mr. Mohit D. Ram, AOR Mr. Satinder S. Gulati, Adv. Mrs. Kamaldeep Gulati, AOR Mr. Anish R. Shah, AOR Mr. Krishnamohan K., AOR Mr. Jogy Scaria, AOR Mr. Himanshu Bhushan, AOR Mr. Kanishk Chaudhary, Adv. Mr. Shashank Singh, Adv. Mr. Madhav Saraswat, Adv. Mr. Pushkin Chaudhary, Adv. Ms. Chitra Chaudhary, Adv. Mr. K.P. Singh, Adv.
Mr. Prashant Chaudhary, AOR Mr J P Pathak Adv Mr. Kumar Mihir, AOR Ms. Garima Bajaj, AOR Mr. Raghavendra Mohan Bajaj, Adv. Mr. Samar Singh Kachwaha, Adv. Mr. Agnish Aditya, Adv. Mr. Nikhil Bansal, Adv. Mr. Karan Kumar, Adv.
Mr. Vivek Narayan Sharma, AOR Mr. Ajay Pratap Singh, Adv Mr. Rajbir Singh Bal, Adv Mr. Sushant Prakash, Adv Mr. Rishabh Shukla, Adv Ms. Manisha Ambwani, AOR Mr. M C Dhingra, Adv.
Mr. Sanjeev Bansal, Adv. Mr. Subhash Chandra, Adv. Mr. Govind Bhardwaj, Adv. Mr. Pradeep Shukla, Adv. Dr. Vinod Kumar Tewari, AOR Mr. Vivek Jain, AOR Mr. Zulfiquar Menon, Adv. Mr. Manish Kumar Shekhari, Adv. Mr. Nitin Sharma, Adv.
Mr. Mrinal Bharti, Adv.
Mr. M C Dhingra, Adv.29
Mr. Govind Bhardwaj, Adv. Ms. Paridhi Singh, Adv. Mr. Pradeep Kumar Shukla, Adv. Mr. Gaurav Dhingra, AOR Mr. Chirag M. Shroff, AOR Mr. Amandeep Mehta, Adv.
Mr. Amitabh Kr. Chaubey, AAG Mr. Anand Shankar, AOR Mr. R. K. Rathore, Adv.
Ms. Jaspreet Gogia, AOR UPON hearing the counsel the Court made the following O R D E R Writ Petition(s)(Criminal) No(s). 197/2021, 292/2021, 452/2021, 518/2021, 59/2022, 91/2022, 114/2022 and 522/2021 The writ petitions are disposed of in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
SLP(Crl) No. 1816-1820/2022 De-linked.
List this matter on 13.07.2022.W.P.(Crl.) No. 242/2019
By this writ petition filed under Article 32 of the Constitution of India, the petitioner has sought following reliefs:
a) To issue a writ of Mandamus or any other 30 appropriate writ, order or direction thereby directing the respondent no.3 CBI to investigate into all the offences alleged against the Petitioner in the FIRs mentioned in Table 3 hereto (Synopsis Page G) and other FIRs not in the knowledge of the Petitioner, involving identical allegations;
b) In the alternative, consolidate the FIRs mentioned in Table No.1(Synopsis Page F) into one single mother FIR and all FIRs be investigated and tried by one single agency as this Hon’ble Court may deem fit and proper in the facts and circumstances of the present case;
c) Grant bail to the petitioner herein in all FIRs, known and unknown, including those stated in Table No.3 hereto, subject to such conditions as this Hon’ble Court may deem fit and proper irrespective of any order made or proceedings or applications pending in any of the Courts other than this Hon’ble Court.
d) Stay the proceedings against the Petitioner emanating from the FIRs mentioned in Table no.3 hereto and other FIRs not in the knowledge of the Petitioner, involving identical allegations, until the investigation is handed over to the Respondent No.3 CBI in terms of the prayer(a) of the present Writ Petition; and
e) Pass such other order(s) or direction(s) as it deems fit in the facts of the present case and in the interest of justice.
Although, diverse reliefs have been claimed in the writ petition, the learned counsel appearing for the parties have broadly agreed that they would confine the relief of clubbing of multiple FIRs in respect of Commercial Project-Grand Venice, situated at Greater 31 Noida, with the principal FIR bearing No.353/2015 dated 09.06.2015 registered at Kasna Police Station in Greater Noida, Uttar Pradesh.
For the nature of order that we propose to pass, it is unnecessary to dilate on the allegations contained in different FIRs for the criminal action initiated against the petitioner and other accused named in the concerned FIRs.
Suffice it to note that the principal FIR filed in first point of time was registered by the Kasna Police Station in Greater Noida being FIR No.353/2015 dated 09.06.2015. More or less, similar allegations are made in the subsequently filed FIRs by different buyers of the units in the concerned commercial building. As many as 41 FIRs4 have been filed across the State of Uttar Pradesh 4 Details of 41 FIRs are as under:
1. FIR No.273/2019 dated 28.03.2019 registered at P.S. Kasna
2. FIR No.543/19 dated 28.06.2019 registered at P.S. Kasna
3. FIR No.629/2019 dated 14.07.2019 registered at P.S. Kasna
4. FIR No.249/2019 dated 25.03.2019 registered at P.S. Kasna
5. FIR No.275/2019 dated 28.03.2019 registered at P.S. Kasna
6. FIR No.815/2018 dated 27.09.2018 registered at P.S. Kasna
7. FIR No.248/2019 dated 25.03.2019 registered at P.S. Kasna
8. FIR No.252/2019 dated 25.03.2019 registered at P.S. Kasna
9. FIR No.274/2019 dated 28.03.2019 registered at P.S. Kasna
10. FIR No.262/2019 dated 27.03.2019 registered at P.S. Kasna
11. FIR No.244/2019 dated 24.03.2019 registered at P.S. Kasna
12. FIR No.276/2019 dated 29.03.2019 registered at P.S. Kasna
13. FIR No.278/2019 dated 29.03.2019 registered at P.S. Kasna
14. FIR No.140/2019 dated 20.02.2019 registered at P.S. Kasna 32 and 5 FIRs5 in the Govt. of NCT of Delhi. We hasten to add that Govt. of NCT of Delhi has no objection to club these FIRs along with the principal FIR i.e., FIR No.353/2015, referred to above.
Accordingly, following the principle enunciated by
15. FIR No.246/2019 dated 25.03.2019 registered at P.S. Kasna
16. FIR No.247/2019 dated 25.03.2019 registered at P.S. Kasna
17. FIR No.245/2019 dated 24.03.2019 registered at P.S. Kasna
18. FIR No.257/2019 dated 26.03.2019 registered at P.S. Kasna
19. FIR No.313/2019 dated 13.04.2019 registered at P.S. Kasna
20. FIR No.1066/2018 dated 11.12.2018 registered at P.S. Kasna
21. FIR No.1016/2017 dated 20.11.2017 registered at P.S. Kasna
22. FIR No.277/2018 dated 16.04.2018 registered at P.S. Kasna
23. FIR No.254/2018 dated 23.03.2018 registered at New Agra
24. FIR No.353/2015 dated 09.06.2015 registered at P.S. Kasna
25. FIR No.544/2017 dated 25.06.2017 registered at P.S. Kasna
26. FIR No.185/2019 dated 09.03.2019 registered at P.S. Kasna
27. FIR No.545/2019 dated 29.06.2019 registered at P.S. Kasna
28. FIR No.309/2019 dated 12.04.2019 registered at P.S. Kasna
29. FIR No.842/2016 dated 02.12.2016 registered at Surajpur
30. FIR No.117/2018 dated 16.02.2018 registered at P.S. Kasna
31. FIR No.361/2018 dated 18.05.2018 registered at P.S. Kasna
32. FIR No.258/2019 dated 26.03.2019 registered at P.S. Kasna
33. FIR No.251/2019 dated 25.03.2019 registered at P.S. Kasna
34. FIR No.272/2019 dated 28.03.2019 registered at P.S. Kasna
35. FIR No.814/2018 dated 27.09.2018 registered at P.S. Kasna
36. FIR No.668/2018 dated 22.08.2018 registered at P.S. Kasna
37. FIR No.813/2018 dated 27.09.2018 registered at P.S. Kasna
38. FIR No.773/2019 dated 11.08.2019 registered at P.S. Kasna
39. FIR No.375/2019 dated 01.05.2019 registered at P.S. Kasna
40. FIR No.574/2019 dated 05.07.2019 registered at P.S. Kasna
41. FIR No.683/2019 dated 22.07.2019 registered at P.S. Kasna 5 Details of 5 FIRs are as under:
1. FIR No.38/2018 dated 07.03.2018 registered at EOW, Delhi
2. FIR No.26/2018 dated 20.02.2018 registered at P.S. Parliament Street
3. FIR No.313/2020dated 30.06.2020 registered at P.S. Patel Nagar
4. FIR No.114/2016 dated 01.06.2016 registered at P.S. Parliament Street
5. FIR No.135/2019 dated 22.07.2019 registered at EOW, Delhi 33 this Court in Amish Devgan vs. Union of India & Ors. 6, as also in the peculiar facts of the present case, we, in exercise of power under Article 142 of the Constitution of India, accede to the relief claimed in terms of the prayer clause (b) — of consolidation of all FIRs, including registered in New Delhi with FIR No.353/2015 as the principal FIR and for being proceeded with in accordance with law, as we are of the opinion that multiplicity of the proceedings will not be in the larger public interest as well.
It is brought to our notice that investigation in respect of some FIRs has been completed and even chargesheet(s) have been filed by the Special Investigation Team (SIT), constituted by the State of Uttar Pradesh in respect of all these cases. In terms of this order, the chargesheet(s) filed in other cases shall stand merged with the chargesheet filed in criminal case arising out of FIR No.353/2015.
Further, it will be open to the Investigating Officer in the case registered as FIR No.353/2015, to file a supplementary chargesheet, which will be a composite chargesheet to deal with all the statements collated 6 (2021) 1 SCC 1 34 during the investigation in the other cases, including the statement of the complainant in the respective FIR as being statement under Section 161 of the Cr.P.C. The supplementary chargesheet to be filed on the basis of the entire record so collected during the investigation in the respective cases will be then made the basis to proceed for trial against the petitioner and named accused therein.
Furthermore, the trial shall proceed as per law from the stage of filing of the supplementary charge sheet.
In case, the Courts have already taken cognizance on the basis of the chargesheet(s) filed in respective cases, those cases in terms of this order shall stand transferred and merged with the trial of the case arising from FIR No.353/2015.
The compliance report in respect of the above directions be filed by the respondent-States before the next date of hearing.
This order, however, does not dispose of the issues raised in the accompanying applications/petitions. That may require further consideration, namely, regarding conversion of status of land from lease hold to free 35 hold. That issue will be considered after the ensuing summer vacation.
We make it clear that pendency of these matters will not come in the way of the High Court to consider the writ petition(s) filed before the High Court for the same relief of converting the land from lease hold to free hold, if the same reach for hearing before 21.07.2022.
List this matter and Diary No(s). 2103/2021 on 21.07.2022.
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER
(Signed order is placed on the file.)