RADHEY SHYAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) In these writ petitions filed under Article 32 of the Constitution of India, the principal relief claimed is regarding clubbing of all the FIRs registered in connection with the Network Marketing Scheme in different States and for grant of bail respectively. The details of said FIRs are as follow:-

(2.) It is not in dispute that the first FIR in this regard was registered in Kukatpally Police Station, District Cyberabad, State of Telangana being FIR No. 710/2018 dtd. 30/8/2018.

(3.) As aforesaid, FIRs came to be registered in different States in due course of time.