Anupam Singla vs. State Of Haryana And Another
Held
The Court considered the petitioner's submission that reports under Section 173 Cr.P.C. had been submitted in most of the FIRs registered against him. The petitioner sought to withdraw the present petition with liberty to file an appropriate application before the competent court for the clubbing of all trials into a single trial. The Court allowed the withdrawal of the petition with this liberty. It was noted that the concerned court would take its own decision as per law regarding the clubbing of trials. No specific finding was given on the merits of consolidating the investigations, as the petition was dismissed as withdrawn.
Facts
The petitioner, Anupam Singla, filed a petition before the High Court of Punjab and Haryana seeking to consolidate investigations into multiple FIRs registered against him across Haryana. These FIRs allege offenses under the Haryana Goods and Services Tax Act, 2017, and various sections of the Indian Penal Code, including cheating and forgery. The petitioner argued that the nature of the offenses in all FIRs was essentially the same. Reports under Section 173 Cr.P.C. had already been submitted to the competent courts in most of these cases. The petitioner sought permission to withdraw the current petition to file an application before the competent court for clubbing of all trials into a single trial.
Key Issues
1. Whether the investigation into multiple FIRs registered against the petitioner for offenses under the Haryana Goods and Services Tax Act, 2017, and Sections 420, 467, 468, 471, 201, 201-B IPC, should be entrusted to a single investigating agency, given the alleged similarity in the nature of offenses? Petitioner's Contention: The petitioner argued that since the nature of offenses in all registered FIRs was essentially the same, the investigation should be consolidated. He sought to withdraw the present petition with liberty to approach the competent court for clubbing of all trials into a single trial, as reports under Section 173 Cr.P.C. had been filed in most cases. Revenue/State's Contention: The judgment does not record any specific arguments from the State of Haryana or other respondents regarding the consolidation of investigations. The court's decision was based on the petitioner's request to withdraw.
Sections Cited
Section 173
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CRM-M-43532-2020 Date of Decision : 03.08.2022 Anupam Singla ...... Petitioner Versus State of Haryana and others ...... Respondents CORAM : HON'BLE MR. JUSTICE AMOL RATTAN SINGH *** Present : Mr. Aditya Sanghi, Advocate for the petitioner. Mr. Neeraj Poswal, AAG, Haryana. Mr. Sourabh Goel, Advocate, Senior Standing Counsel for respondent No.3. *** AMOL RATTAN SINGH, J
(Oral)
Vide this petition, the petitioner seeks that the investigation in all the FIRs registered against him in various police stations across the State of Haryana, alleging therein the commission of various offences punishable under the provisions of the Haryana Goods and Services Tax Act, 2017 as also under Sections 420, 467, 468, 471, 201, 201-B IPC, be entrusted to a single investigating agency, the nature of all the offences essentially being the same. Learned counsel for the petitioner submits that the report under MAMTA MALHOTRA 2022.08.08 10:05 I attest to the accuracy and integrity of this document Chandigarh
CRM-M-43532-2020 -2- Section 173 Cr.P.C. having been submitted to the competent court in most of the FIRs, the petitioner may be
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