Madras High Court
Viswapriya (India) Ltd vs The Deputy Superintendent Of Police on 1 August, 2022
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.4511 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.08.2022
CORAM
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.4511 of 2021
and W.M.P.Nos.5125, 5126 and 5128 of 2021
Viswapriya (India) Ltd,
formerly Viswapriya Financial Services and Securities Ltd,
2 First Cross Road Kasturba Nagar Adyar,
Chennai 600020. ...Petitioner
-Vs-
1. The Deputy Superintendent of Police,
Economic Offences Wing II,
Guindy Chennai.
2. The Director General of Police,
State of Karnataka,
Bengaluru.
3. The Commissioner of Police,
Bengaluru.
4. The Inspector of Police,
Girinagar Police Station Bengaluru.
5. The Inspector of Police,
Siddapura Police Station Bengaluru.
6. Indira Murali,
1/5
https://www.mhc.tn.gov.in/judis
W.P.No.4511 of 2021
7. Padmini Balaraman
8. Shanthi
9. Rekha Narayan ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of
India, praying for the issuance of a Writ of Mandamus, directing the first
respondent to take over all complaints filed and pending in any police
station including FIR 230 of 2020 and 231 of 2020 on the file of the
fourth respondent and FIR 199 of 2020 and FIR 200 of 2020 on the file
of the fifth respondent in any part of the country relating to the claimed
offences arising from the non payment of debentures and Pass through
certificates tendered by victims in any part of the country and to deal
with them as part of Cr 5 of 2013 on its file connected with CC 6 of 2020
on the file of the Special Court for TNPID offences Chennai.
For Petitioner : No appearance
For R1 to R5 : Mr.A.Damodaran
Additional Public Prosecutor
ORDER
This Writ Petition has been filed for the issuance of Writ of Mandamus, directing the first respondent to take over all complaints filed and pending in any police station including FIR 230 of 2020 and 231 of 2020 on the file of the fourth respondent and FIR 199 of 2020 and FIR 2/5 https://www.mhc.tn.gov.in/judis W.P.No.4511 of 2021 200 of 2020 on the file of the fifth respondent in any part of the country relating to the claimed offences arising from the non payment of debentures and Pass through certificates tendered by victims in any part of the country and to deal with them as part of Cr 5 of 2013 on its file connected with CC 6 of 2020 on the file of the Special Court for TNPID offences Chennai.
2. When the matter came up for hearing today, the learned counsel for the petitioner filed a memo stating that the counsel had withdrawn their appearance on behalf of the petitioner and also submitted the entire bundle to the petitioner. However, till today, the petitioner did not engage any counsel on record and also failed to appear before this Court in person or through pleader.
3. A perusal of the prayer reveals that it is entirely an omnibus prayer and it cannot be considered in the writ petition in Article 226 of Constitution of India.
3/5 https://www.mhc.tn.gov.in/judis W.P.No.4511 of 2021
4. Therefore, the writ petition is devoid of merits and is liable to be dismissed. Accordingly, this writ petition stands dismissed. Consequently, connected Miscellaneous petitions are closed. No costs.
01.08.2022 Internet: Yes Index : Yes/No Speaking/Non Speaking order mn 4/5 https://www.mhc.tn.gov.in/judis W.P.No.4511 of 2021 G.K.ILANTHIRAIYAN. J, mn To
1. The Deputy Superintendent of Police, Economic Offences Wing II, Guindy Chennai.
2. The Director General of Police, State of Karnataka, Bengaluru.
3. The Commissioner of Police, Bengaluru.
4. The Inspector of Police, Girinagar Police Station Bengaluru.
5. The Inspector of Police, Siddapura Police Station Bengaluru.
6.The Public Prosecutor, High Court, Madras.
W.P.No.4511 of 2021
and W.M.P.Nos.5125, 5126 and 5128 of 2021 01.08.2022 5/5 https://www.mhc.tn.gov.in/judis